KALLAPPA Vs. SANGAMMA

JUDGEMENT

(1.) This petitioner filed a Second Appeal against the Judgment of the learned District Judge, Medak in A. S. No. 33 of 1961 He did not file printed copies of the judgment. He filed this petition under Section 151 C. P. C praying as follows:

(2.) The short question is whether the High Court can dispense with printed copies of the judgment and accept typed copies in their place. The total number of typed pages of the judgment of the appellate Court and of the Court of first instance is about seventeen.

(3.) Order 42 C. P. C. governs the present case of second appeal to High Court, Order 12 Rule 1 runs as follows;