TAHIRA AHMED BASITH Vs. SHAMEEM KHAN

JUDGEMENT

(1.) Since both these Civil Revision Petitions arise out of same suit, both these Civil Revision Petitions are being disposed of by way of this common order.

(2.) Civil Revision Petition No.3126 of 2022 is filed against the order dtd. 26/7/2022 passed by the learned XI Additional Chief Judge, City Civil Court, Hyderabad, allowing I.A.No.599 of 2020 in O.S.No.276 of 2019 filed by respondent No.1 herein/plaintiff under Order VII Rule 14-A CPC read with Sec. 151 CPC with a prayer to receive a copy of Partition Deed, which was received under Right to Information Act, 2005 (for short "RTI Act"), as part of the record.

(3.) Whereas Civil Revision Petition No.3128 of 2022 is filed against order dtd. 26/7/2022 passed by the learned XI Additional Chief Judge, City Civil Court, Hyderabad, allowing I.A.No.619 of 2020 in I.A.No.599 of 2020 in O.S.No.276 of 2019 filed by respondent No.1 herein/plaintiff with a prayer to lead secondary evidence in respect of partition deed dtd. 1/1/1954.