K.A.NELSON FREDRICK Vs. PITLA YELLAIAH YELLAM

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed impugning the order dated 07.11.2019 passed in I.A.No.536 of 2019 in A.S.No.10 of 2017 on the file of the Court of the VIII Additional District & Sessions Judge, Medak wherein and whereby the petition filed by the revision petitioner under Order XLI Rule 27 r/w Section 151 CPC praying to receive certain documents as additional evidence, was dismissed.

(2.) The facts that led to the filing of the present Civil Revision Petition, succinctly, are as follows:

(3.) The respondent Pitla Yellaiah @ Yellam filed O.S.No.49 of 2013 on the file of the Court of the Junior Civil Judge, Medak against the revision petitioner seeking perpetual injunction in respect of the suit schedule property i.e. Sy.No.363/5 corresponding and equivalent No.363/5/1 situated at Haveli Ghanpoor village of Medak Mandal and District. The trial Court after full fledged trial decreed the suit in favour of the respondent herein by judgment and decree dated 18.01.2017.