V RANGA REDDY Vs. C RAMA KRISHNA REDDY

JUDGEMENT

(1.) Heard both Counsel. This revision is filed under Article 227 of the Constitution against the order dated 16-11-2004 passed in IA No.37 of 2004 in A.S. No. 10 of 2002 on the file of the Senior Civil Judge, Nandikotkur, Kumool District.

(2.) The grievance expressed in this revision is that the lower Appellate Court erroneously dismissed IA No.37 of 2004 filed by the petitioner-appellant under Order 41 Rule 27 CPC.

(3.) Through the said interim application the petitioner being the appellant before the lower Appellate Court sought admission of the particular document to be received as additional evidence. The same was dismissed by the lower Appellate Court after going through the scope of Order 41 Rule 27 CPC. Hence the present revision.