VAJRALA RAMESH Vs. VAJRALA NARAYANA SETTY

JUDGEMENT

(1.) Heard both sides.

(2.) This civil revision petition is directed against the order, dated 22-7-2002, passed by the Principal Senior Civil Judge at Kurnool, rejecting the request of the petitioners herein to admit the alleged agreement, dated 19-2-1997, in evidence.

(3.) The petitioners are the plaintiffs and the respondents are the defendants in the suit.