B RAMASUBBA REDDY Vs. Y RAMKRISHNA REDDY

JUDGEMENT

(1.) THESE three revisions arise out of three separate orders passed by the Court of III Additional Junior Civil Judge, Kadapa. Hence, they are disposed of through a common order.

(2.) DEFENDANTS 1 and 2 are the petitioners in all the revisions. The 1st respondent is the plaintiff and 2nd respondent is defendant No. 3.

(3.) LEARNED counsel for the petitioners submits that the trial Court did not assign any reasons as to the relevancy or admissibility of the documents, much less, about the condonation of delay. He contends that the 1st respondent did not mention any reason for such a belated presentation of the documents nor did the trial Court take into account, the grounds urged by the petitioners.