MOHAMMED MAHABOOB ALI KHAN Vs. K. ADINARAYANA

JUDGEMENT

(1.) Aggrieved by the docket order dtd. 10/3/2020 passed in O.S.No.890 of 2015 on the file of the learned V Junior Civil Judge, City Civil Court, Hyderabad, the petitioner filed this revision petition.

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

(3.) One Mr.K.Adinarayana filed O.S.No.890 of 2015 against the petitioner herein seeking injunction. During the pendency of the suit, he filed an application - I.A.No.70 of 2019 for receiving the document" R.T.I. application given by him to the GHMC and the reply given by it. He also filed another application " I.A.No.69 of 2019 in the suit to recall P.W.1 for marking of the said documents. The plaintiff would assert that during the cross-examination, counsel for the defendant put a question whether premises No.8/1/284.OU/714/5 was allotted to suit schedule property i.e. Plot No.714/5 situated at Shaikpet Village, Hyderabad District, and he also posed another question whether there are any proceedings to that effect. Thereafter, the plaintiff gave an application to the GHMC under RTI Act to provide information and the GHMC gave reply, and thus he wanted to file the same before the Court. Hence, he filed both the applications " one is to receive the documents and another is to mark the said document.