A. LALITHAJAYASRI Vs. A. K. R. PRASAD

JUDGEMENT

(1.) This revision petition is directed against order of the learned III Additional Senior Civil Judge, Vijayawada, in I.A.No.658 of 2017 in O.S.No.1063 of 2009, dated 30.01.2018.

(2.) The plaintiff is the petitioner. She filed the above petition in the trial Court to issue summons in terms of Order XVI Rule 6 C.P.C., to the General Secretary, M/s. Vijayawada, Wholesale Commercial Complex Members Welfare Society for production of certain documents relating to payments made by her father Sri A. Sriramulu.

(3.) The request of the petitioner for such purpose is, to prove that her father had paid the sale consideration to purchase plaint 'B' schedule house time to time and after death of her father, according to her version, the deceased/1st defendant, who is none other than her brother, managed the above society to get an allotment order in his favour. Thus she claimed that the 1st defendant got this property registered in his name in the year 2003, which was acquired out of joint family funds and thus she claimed that in order to prove this circumstance, required records as sought by her from the above society have to be produced and necessary evidence has to be let in by her in that context.