MELVIN ISAAC Vs. MICHAEL ISAAC PATRICK

JUDGEMENT

(1.) The petitioner who was the defendant in the trial court is before this Court aggrieved by the order dated 08.12.2019 passed on I.A.No.2/2019 in O.S.No.25336/2014 by LXXII Additional City Civil and Sessions Judge, Mayohall, Bengaluru, rejecting the said I.A.No.2/2019 filed under Order XI Rule 12 read with Section 151 of Code of Civil Procedure seeking for a direction to respondent No.2 to produce certain documents numbering about 17 as per the said application.

(2.) The suit in O.S.No.25336/2014 has been filed by the father and brother of the petitioner seeking for ejectment and possession of the suit schedule property.

(3.) It is the contention of the petitioner that the petitioner has contributed his funds for the purpose of construction of the second floor, in which, he is presently residing and possessed, and the suit is also related to the said second floor, the petitioner had filed I.A.No.2/2019 contending that the documents listed in the said application are essential for adjudicating the case. The said documents are in the possession and in the power of respondent No.2 and are related to the matter in issue in the suit.