G RAGHAVENDRA Vs. C HARISH

JUDGEMENT

(1.) Order dated 5-10-2009 passed by the XLIII Additional City Civil Judge, Bangalore in O.S. No. 7545/2006 holding that agreement to sell produced by the defendant as admissible in evidence and the power of attorney dated 25-5-1995 ordered for being impounded are impugned in these writ petitions.

(2.) The facts in nutshell are as follows:

(3.) W.P. No. 31201/2009 and 33130 and 33131/2009 are filed by the plaintiffs in OS No. 7545/2006 whereunder order dated 5-10-2009 is impugned on the ground that trial Court ought to have held that agreement to sell dated 26-5-1995 was inadmissible in evidence.