C.H. RANJODHA SINGH Vs. H. BHAGVAN SINGH

JUDGEMENT

(1.) Petitioner being the first defendant in a partition suit in O.S.No.6773/2015 is knocking at the doors of Writ Court for assailing the order dated 5.3.2020, a copy whereof is at Annexure-A whereby the learned XIX Addl. City Civil Judge, Bangalore, having rejected his three applications in I.A Nos.20, 21 & 22 filed under Order XVIII Rule 17, Order VIII Rule 1(3) and Section 151 of CPC, 1908, has refused to reopen the case for facilitating production of newly found documents.

(2.) After service of notice, the respondents have chosen to remain unrepresented.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines indulgence in the matter for the following reasons: