JANGA RANGA REDDY Vs. YADLAPALLI JAGADISH CHANDRA CHOUDARY

JUDGEMENT

(1.) - These Civil Revision Petitions, under Art. 227 of the Constitution of India, are filed aggrieved by orders dated 28.07.2014 passed in three I.As., viz., I.A. Nos. 672, 671 and 673 of 2014 respectively in O.S. No. 618 of 2013 on the file of the Principal Junior Civil Judge, Vijayawada; as such they are heard together and disposed of by this common order.

(2.) The respondent herein filed the aforesaid suit for recovery of possession of the suit schedule property alleging that petitioner herein continued in possession as tenant illegally. It is the case of the petitioner that he is not the tenant and the suit schedule premises was let out to a partnership firm by name Venkata Narayana Medical and Fancy Stores, which is being run by Sri Janga Pratap Reddy, who is the son of the petitioner and Smt. G. Santha Pushpam after obtaining necessary licence from the Drugs Control Administration, Krishna District Vijayawada. Earlier, I.A.No. 499 of 2014 was filed by the petitioner to summon the Assistant Director and District Licencing Authority, Drugs Control Administration, Krishna District, Vijayawada, which was dismissed. Against the same, petitioner filed C.R.P.No. 1703 of 2014 before this court, which was dismissed, recording a finding that it is for the petitioner to lead cogent evidence to prove his case by way of evidence.

(3.) On 17.06.2014, evidence in O.S.No.618 of 2013 was closed. Petitioner obtained Form 20 and 21 certificates, to show that he is not the tenant, under the Right to Information Act, 2005 (for short "the RTI Act ") and thereafter filed I.A.Nos.672, 671 and 673 of 2014 in the suit. I.A.No.673 of 2014 is filed under Sec. 151 Civil P.C. to reopen the evidence of the petitioner. I.A.No.671 of 2014 is filed to recall the petitioner for adducing evidence. I.A.No.672 of 2014 is filed to receive the documents, viz., (1) office copy application made by the petitioner to the Assistant Director, Drugs Control Administration, Vijayawada under the Right to Information Act, 2005, (2) Form 20 certificate, (3) Form 21 certificate, (4) Declaration certificate from the building owner (plaintiff), (5) Partnership Deed executed in between J Pratap Reddy and Santha Pushpam and (6) Covering letter issued by the Assistant Director, Drugs Control Authority and to mark the same in the suit.