P ANAND REDDY Vs. S HANMANTH GOUD DIED

JUDGEMENT

(1.) This civil revision petition is filed questioning the order dated 02.04.2019 passed in I.A.No.81 of 2019 in O.S.No.32 of 2008 by the Junior Civil Judge, Wanaparthy, allowing the petition filed by the respondents/defendants herein seeking to summon the documents filed in O.S.No.185 of 2007 on the file of the Junior Civil Judge, Wanaparthy.

(2.) The case of the respondents herein is that they filed O.S.No.185 of 2007 for perpetual injunction against one Boya Balaswamy, who is said to be vendor of plots of petitioners/plaintiffs in O.S.No.32 of 2008 and that the relevant documents filed in O.S.No.185 of 2007 were marked as Exs.A1 to A15. The further case of the respondents is that as the said documents are required for the purpose of evidence in O.S.No.32 of 2008 filed by the petitioners/plaintiffs herein seeking injunction against them, the efforts made by them once again to obtain the certified copies from the public authorities have not yielded fruits. In those circumstances, they filed the impugned application to summon the said documents from the file of O.S.No.185 of 2007 for marking as exhibits in O.S.No.32 of 2008 on the file of the Junior Civil Judge, Wanaparthy.

(3.) The contention of the learned counsel for the petitioners is that the trial Court has not taken into consideration the fact that the respondents have failed to state the bona fide requirement for summoning those documents. It is also the contention of the learned counsel that the respondents could have obtained the certified copies from either the public authorities or the trial Court rather than seeking to summon the same.