VEERABOMMA LAXMAMMA Vs. VEERABOMMA CHANDRASEKHAR

JUDGEMENT

(1.) The petitioner in this civil revision petition under Art. 227 of the Constitution is the plaintiff in O.S.No. 178 of 2013 on the file of the learned Special Sessions Judge for trial of cases under the SCs & STs (POA) Act-cum-VII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar. She filed I.A. No. 751 of 2016 in the said suit under Order 16 Rules 6 and 7 Civil P.C. to summon the Sub-Registrar, Ibrahimpatnam, Ranga Reddy District, for production of the record containing the true extract of the registered gift settlement deed bearing Document No. 174/1976 dated 07.04.1976 along with the Thumb Impression Register, containing the signatures and thumb impressions of the executant's of the said gift settlement deed, and to give evidence as to execution of the said gift settlement deed. By order dated 20.02.2017, the trial Court dismissed the said I.A. Aggrieved thereby, the plaintiff is before this Court.

(2.) Heard Sri P.S.P. Suresh Kumar, learned counsel for the petitioner/plaintiff, and Sri N. Naveen Kumar, learned counsel for the respondents/defendants.

(3.) Parties shall hereinafter be referred to as arrayed in the suit.