KAMARAPU BASAVA LAXMI Vs. KAMARAPU SAMBASIVA RAO

JUDGEMENT

(1.) Heard learned counsel for the petitioners and respondents.

(2.) Perused the record.

(3.) This CRP is preferred assailing the orders in I.A.No.356 of 2014 in O.S.No.28 of 2012, dtd. 09.10.20214. on the file of learned V Additional District Judge, Kothagudem. That Interlocutory Application was filed under Order XI Rule 14 C.P.C. for causing production of document Nos 1 to 16 from the Branch Manager, Vijaya Bank, Kothagudem Branch. It is submitted across the Bench by learned counsel on both sides that some of the documents summoned are photo copies and the original suit is being posted for recording the evidence.