GOPIDI NAGA REDDY Vs. K SRIRAM

JUDGEMENT

(1.) In this revision petition, the order of the District Munsif, Adilabad, passed in I.A. No. 23 of 1974 in O.S. No. 46 of 1972 is assailed.

(2.) The above mentioned I.A., was filed by the 2nd defendant in the suit under Order 13,rule 2, Civil Procedure Code for receiving two documents viz., agreement of sale and a receipt of Tahsil office.

(3.) As to why he could not file them within the time prescribed, the 2nd defendant stated in his affidavit that the question whether the Court has jurisdiction was under consideration and the Court was enquiring into the questions regarding the Court-fee and jurisdiction in pursuance of preliminary issue and in para. 3 of his written statement, he mentioned about these two documents, and the delay is of no consequence.