K SUBRAMANYAM REDDY Vs. T T DAVASTHANAMS

JUDGEMENT

(1.) Tirumala Tirupathi Devasthanams, the respondent herein, filed O. S. No. 205 of 1997, in the Court of Principal Senior Civil Judge, Tirupathi, for the relief of declaration of title, recovery of possession and consequential injunction, in respect of the suit schedule property The petitioners are defendants therein The trial of the suit commenced At one stage, the petitioners filed I A No 561 of 2004, with a prayer to receive certain documents Some of the documents are said to have been received

(2.) Petitioners filed a set of three Interlocutory Applications, being I. A. Nos. 836, 837 and 838 of 2004, with a prayer to,

(3.) Learned counsel for the petitioners submits that the documents, which were sought to be summoned, have a direct bearing and close relevance, to the subject matter of the suit He contends that on an earlier occasion, the court received the copies of some documents, and the occasion to file the present set of applications arose, on account of the fact that the copies were not permitted to be marked, as exhibits.