DAMODAR RAO Vs. M. SREENIVASULU

JUDGEMENT

(1.) This revision petition is directed against the orders dtd. 6/1/2020 passed in I.A.No.1793 of 2019 in O.S.No.299 of 2017 on the file of the Learned V Additional Junior Civil Judge, Kukatpally, whereby the application filed by the petitioner-defendant seeking to receive original documents was dismissed.

(2.) The petitioner is the defendant and the respondent herein is the plaintiff.

(3.) The petitioner filed an application before the trial Court under Order VII Rule 1(a) read with 151 CPC, seeking to receive the original documents " (1) original urdu document bearing No.E275805, (2) translation, (3) original general power of attorney, (4) agreement of sale dtd. 26/12/1990, (5) original panchanama along with plan, (6) certified copies of phonies and gift deed and (7) photographs with CD for marking as exhibits.