MAMIDI RAJAMANI Vs. PANJALA PRAMEELA

JUDGEMENT

(1.) This civil revision petition is filed against the docket order dated 23-03-2017 passed in IA No.229 of 2017 in OP No.7 of 2013 by the Principal Junior Civil Judge at Karimnagar, allowing the said interlocutory application filed under Order 7, Rule 14 (c) Civil P.C. by the 1st respondent to receive the documents 1 and 2 on record.

(2.) Revision petitioner is the 1st respondent in OP No.7 of 2013. Petitioner in the said OP is the 1st respondent herein, sought to declare the election of revision petitioner as Sarpanch of Ramadugu Village and Mandal, Karimnagar District, as null and void and to set aside the same and consequently declare her as duly elected Sarpanch of the said village. The ground on which the election of the revision petitioner sought to be set aside is that she is having three children, which according to the 1st respondent, is a disqualification to be elected to the post of Sarpanch.

(3.) The documents 1 and 2 which are sought to be filed, are documents showing the birth particulars of the 3rd child, which the learned counsel for the revision petitioner disputes and contend that there was no mention of those documents, muchless there existence was mentioned in the election OP and therefore, at this stage, when the OP is at the trial stage, ought not to have been taken on record by the trial Court.