KOTHA SATHYAMMA Vs. IRUKULA PRAVEEN KUMAR

JUDGEMENT

(1.) These three revisions are filed by defendant Nos.1, 2 and 4 in O.S. No.9 of 1999 on the file of the Court of Senior Civil Judge, Sircilla. They were arrayed in the same position as respondents in A.S. No.24 of 2002 on the file of the IV Additional District Judge (Fast Track Court), Karimnagar.

(2.) Respondents 1 to 3 herein filed the suit for the relief of recovery of possession of the suit schedule property admeasuring 427 square yards in Survey No.688 of Sircilla town. They traced their title to the purchase made by one Mr. Irukula Venkanna, the elder brother of their grand father. It was alleged that the petitioners have unauthorisedly and unlawfully encroached the suit schedule property and made constructions. The suit was resisted by the petitioners herein and other defendants. The trial Court ultimately dismissed the suit through its judgment, dated 27-4-2002. Respondents 1 to 3 filed A.S. No.24 of 2002 in the Court of IV Additional District Judge (Fast Track Court), Karimnagar, and the same is pending disposal.

(3.) The petitioners filed three applications viz., I.A. No.109 of 2004 to permit them to lead additional evidence under Order 41 Rule 27(1) C.P.C., I.A. No.110 of 2004 to receive a document viz., a sale deed, dated 27-3-1940 and I.A. No.24 of 2004 to receive another document being the certified copy of Khasra Pahani for the year 1954-55 in respect of Survey No.688 of Sircilla town. These applications were resisted by respondents 1 to 3, on the ground that the documents are not relevant and that no case is made out to receive additional evidence. Through its order, dated 27-10-2004, the lower appellate Court dismissed I.A. Nos.109 and 110 of 2004. I.A. No.24 of 2004 was dismissed, at an earlier point of time. These three C.R.P. Nos.5982, 5920 and 6151 of 2004 are filed against the orders in the said applications.