V. GEETHA Vs. BANDARUPALLI NARAYANA RAO AND ORS.

JUDGEMENT

(1.) The plaintiff filed the present Civil Revision Petition against the order dated 02 -06 -2015 in I.A. No. 102 of 2015 in O.S. No. 1360 of 2014 passed by the learned Principal Senior Civil Judge, Vijayawada, Krishna District.

(2.) The respondents are defendants in O.S. No. 1360 of 2014 and the suit was filed by the petitioner herein as plaintiff for cancellation of a registered sale deed bearing document No. 1406 of 1998 of Sub -Registrars Office, Gunadala, Vijayawada. Along with the plaint, a notarized copy of registered sale deed bearing document No. 823 of 1987 executed by Valluru Chandra Sekhara Rao dated 23 -02 -1987 in favour of the plaintiff and her parents was filed.

(3.) The 1st defendant filed I.A. No. 102 of 2015 seeking a direction from the Court to the plaintiff to produce original registered sale deed No. 823 of 1987 dated 23 -02 -1987 to enable him to inspect the same and file a written statement. A counter was filed stating that the original document which was executed when the plaintiff was a minor would be produced during the course of trial. After considering rival contentions, the learned Principal Senior Civil Judge, Vijayawada passed the following order.