NAGUBANDI VENKATA GURUNATH Vs. JAMMIGUMPULA SRINIVASA RAO

JUDGEMENT

(1.) These three Civil Revision Petitions arise out of a common order, dtd. 7/10/2025, passed by the X Additional District Judge, Gurazala in I.A.No.118 of 2022 to I.A.No.120 of 2022 in O.S.No.25 of 2015.

(2.) The petitioners herein had filed O.S.No.25 of 2015, before the X Additional District Judge, Gurazala for a declaration and consequential permanent injunction declaring that they are the owners of Ac.20.76 cents of land in Sy.No.335/4C2 of Pondugula Village, Guntur District. The suit was initially filed against the sole defendant. Upon his demise, the defendants 2 and 3 were brought on record as his L.Rs.The trial Court conducted a trial in the matter and the witnesses on behalf of the petitioners were examined as P.Ws.1 to 4 and the evidence of the petitioners were closed on 14/2/2019.

(3.) After a lapse of three years, the petitioners moved the aforesaid interlocutory applications, under Sec. 151 of C.P.C, Order XVIII Rule 17 of C.P.C., and Order VII Rule 14(3) of C.P.C. for reopening the evidence of the petitioners; to receive original documents, in the form of certified copies of sale deeds and; to mark the same as additional documents in the suit. These applications were resisted by the respondents on the ground that the present applications have been filed more than three years after closure of the evidence of the petitioners and that the applications have been filed only for the purposes of dragging on the litigation. The respondents also contend that these documents do not in any manner aid the case of the petitioners as there is no legality to such documents.