DUDEKULA CHAND PASHA Vs. MIRZA HUSSAIN ALI

JUDGEMENT

(1.) This Memorandum of Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order passed by learned IX Additional Chief Judge, City Civil Court at Hyderabad in I.A.No.457 of 2023 in O.S.No.328 of 2021 dtd. 11/4/2023.

(2.) Petitioner is the respondent-plaintiff and respondent No.1 is the petitioner - defendant in I.A.No.457 of 2023 in O.S.No.328 of 2021 and respondent Nos.2 to 5 are the legal representatives of respondent No.1.

(3.) Respondent No.1 - petitioner - defendant has filed I.A.No.457 of 2023 under Order XI Rules 12 and 14 read with Sec. 151 of CPC to pass an order for discovery and inspection and production of documents from the custody of the petitioner - respondent - plaintiff. The documents sought by the respondent No.1 - petitioner - defendant are bank statements for the period commencing from 31/3/2020 till date i.e., 27/2/2023 for analyzing the petitioner-respondent-plaintiff's cash flow and liquidity and solvency for having paid the advance sale consideration amount and for paying the balance sale consideration amount as asserted in the pleadings in the plaint.