PRATAP KARAN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Vedula Venkatramana and the learned Advocate General. This application is filed to dispense with the certified copy and also the typed copy of the decree made in O.S.No.155 of 2005, dated 30-4-2005, on the file of the Principal District Judge, Rangareddy District, Hyderabad.

(2.) It is not in serious controversy that the learned Principal District Judge, Rangareddy District had delivered an elaborate judgment on 30-4-2005 in O.S.No.155 of 2005. The said application is filed under Order 20 Rule 6-A of the Code of Civil Procedure (hereinafter in short referred to as 'Code' for the purpose of convenience).

(3.) Order 20 Rule 6-A of the Code deals with preparation of decree and the provision reads as hereunder: Preparation of decree:-