VARIJA AND ORS. Vs. BOMMA BAI AND ORS.

JUDGEMENT

(1.) This appeal is preferred by defendant Nos.1 to 5 challenging the judgment and decree passed by the I Addl. Senior Civil Judge & JMFC, Mangaluru, in O.S.No.146/2011 dated 02.06.2014 whereby the suit filed by the plaintiffs (respondent Nos.1 to 6 herein) is partly decreed and plaintiffs and defendant No.27 are together held entitled for 1/6th share in the suit properties; defendant Nos.1 to 5 are together held entitled for 1/6th share; defendant Nos.6 to 13 are together held entitled for 1/6th share and defendants Nos.14 to 24 are together held entitled for 1/6th share; defendant No.26 for 1/6th share and defendant Nos.25(a) and 25(e) are together held entitled for 1/6th share in the suit schedule properties.

(2.) Appellants have now come up with an application-I.A.No.2/2015 under Order 41 Rule 27 r/w 151 CPC seeking to permit the appellants to produce the following documents:

(3.) Learned counsel for respondent Nos.2 to 12, 13, 14, 26 to 30 and 32 has filed a memo, which reads as under: