PANUGANTI SHAKUNTALA DEVI Vs. PANUGANTI PREMA

JUDGEMENT

(1.) This Revision is directed against the Order dated 25.02.2021 in I.A.No. 53 of 2020 in O.S.No. 258 of 2019 on the file of the IV Additional District and Sessions Judge (II Fast Track Court) at Nalgonda.

(2.) Petitioners herein are the defendants and the respondent is the plaintiff. The respondent filed the suit for declaration of tile and perpetual injunction in respect of the suit schedule land and house and the said suit is pending trial. It is her case that due to unavoidable reasons, she could not file Aadhar Card No. 302304242650 of the deceased P. Jagannadha Rao, her Aadhar Card No. 843137944690, household card, election card of the deceased Sri P. Jagannadha Rao and her election card. Hence, she had taken out I.A. No. 53 of 2020 under Order VII Rule 14(3) read with Section 151 of the Code of Civil Procedure to condone the delay in filing the documents stated above and to receive them. The learned trial Judge, after elaborate consideration of the facts on record as well as the arguments advanced on behalf of both the parties and taking cue from the precedents set out by various High Courts, allowed the Application with costs of Rs.1,000/- to be payable to the opposite side.

(3.) Learned counsel for the petitioners submits that the Court below ought to have allowed the Petition only if sufficient cause is shown but not for mere asking.