S.HANUMAKKA Vs. BOYA CHINTHALAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 20/1/2023 in I.A.No.890 of 2022 in O.S.No.234 of 2024 on the file of the Principal Junior Civil Judge, at Gadwal.

(2.) The parties are referred to as they are arrayed in the suit before the Lower Court.

(3.) The defendants filed I.A.No.890 of 2022 under Order 8 Rule 1-A Sub-rule 3 of C.P.C. seeking leave of the Court to file the proceedings in file No.A/1587 of 2013, dtd. 14/11/2013 issued by the Tahasildar Ghattu Mandal. The plea taken in that petition is that at the time of filing written statement, a photo copy of the proceedings was filed since the original had been misplaced and the same was traced out and produced before the Court in support of their claim and that if the document is not received they would be put to loss which cannot be compensated.