DODLA SWAMY REDDY Vs. DODLA BAL REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India questioning the order dtd. 20/3/2024 passed in I.A.No.135 of 2023 in O.S.No.32 of 2014 on the file of Senior Civil Judge, Nagarkurnool, whereby the petition filed by the petitioner/petitioner under Sec. 63 and 65 of the Indian Evidence Act, to receive certified copy of registered will deed No.21/1985, dtd. 13/9/1985 and the Orders passed by the Joint Collector, Mahabubnagar in Revision Petition No.D1/2/1999 dtd. 12/1/2009 as secondary evidence, was dismissed.

(2.) Heard Sri M.Damodar Reddy, learned Counsel for the petitioner and the Sri N.Bhujanga Rao, learned counsel for the respondents and perused the record.

(3.) The petitioner is the plaintiff and the respondent No.1 herein is the sole-defendant in the suit in O.S.No.32 of 2014 on the file of Senior Civil Judge, Nagarkurnool, Mahabubnagar District. During the pendency of the suit, the sole defendant died and his L.Rs were brought on record as defendant Nos.2 to 4.