MALIKA Vs. MOHAMMED BASHEERULLA

JUDGEMENT

(1.) The petitioners being the plaintiffs in a declaration suit in O.S.No.2777/2001 are invoking the writ jurisdiction of this Court for assailing the order dated 06.03.2019 a copy whereof is at Annexure-A whereby the learned VII Additional City Civil Judge, Bangalore having favoured respondents application in IA No.15 filed under Section 151 of CPC, 1908, has permitted the marking of the alleged Gift Deed dated 30.09.1997 in their evidence.

(2.) After service of notice respondents having entered appearance through their counsel resist the writ petition making submission in justification of the order impugned.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, a short question of law as under arises for consideration of this Court: