KATIKE BHEEM SHANKAR Vs. MRS. T.LAXMI

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the order dtd. 26/4/2022 passed in I.A. No.230 of 2019 in O.S. No. 116 of 2017 by the learned II Additional District and Sessions Judge (FTC), Mahabubnagar (hereinafter referred to as 'trial Court'), wherein the information obtained by the petitioner herein under the Right to Information Act, 2005 (hereinafter referred to as 'RTI Act, 2005') was not admitted as evidence on the ground that the documents obtained under the RTI Act, 2005 are not certified copies of public documents.

(2.) Heard Mr. R. Dheeraj Singh, learned counsel for the petitioner and Mr. N. Ashok Kumar, learned counsel for respondent Nos.1 and 2. It is mentioned in the cause title that respondent Nos.3 to 5 are not necessary parties to the present revision.

(3.) Facts of the case: