T. Sunil Chowdary, J. - (1.) This civil revision petition is filed under Section 115 of CPC assailing the order dated 22.4.2016 in I.A.No.68 of 2016 in A.S.No.20 of 2013 on the file of the Court of XV Additional District Judge, Nuzvid.
(2.) .. Heard the learned counsel for both the parties.
(3.) A perusal of the record reveals that the first respondent herein filed O.S.No.49 of 2004, on the file of the Court of Senior Civil Judge, Nuzvid against the petitioner and respondent Nos.2 to 9 herein seeking relief of declaration. After fullfledged trial, the trial Court decreed the suit. Feeling aggrieved by the judgment and decree dated 29.11.2012 in O.S.No.49 of 2004, the petitioner and respondent Nos.2 to 9 herein preferred A.S.No.20 of 2013. During pendency of the appeal, the petitioner and respondent Nos.7 to 9 herein have filed I.A.No.68 of 2016 in A.S.No.20 of 2013 under Order XLI Rule 27 and Section 151 of CPC, to receive certain documents as additional evidence. The first appellate Court, after affording reasonable opportunity of hearing to both parties, arrived at a conclusion that the petition is not maintainable and consequently dismissed the petition. Aggrieved by the same, the petitioner-appellant No.3 preferred the present revision.;