MADDELA KALPANA Vs. MADDELA JANAKI

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the Order dtd. 16/4/2024 in I.A.No.2045 of 2023 in O.S.No.279 of 2020, passed by the V Junior Civil Judge, City Civil Court, Hyderabad, whereby the application filed by the petitioners, under Order VIII Rule 1(3) of CPC, to receive documents, was dismissed.

(2.) Heard Sri Thomas Lloyed, learned counsel for petitioners and Sri G.Hemachalam, learned counsel for respondents.

(3.) The revision petitioners are defendant Nos.1 to 4, respondent Nos.1 to 4 are plaintiffs and respondent No.5 is defendant No.5 in the suit.