NANJAMMA Vs. RAJAMMA

JUDGEMENT

(1.) Petitioners being the plaintiffs in an injunctive suit in O.S.No.8033/2014, are knocking at the doors of Writ Court for assailing the order dated 07.12.2019, a copy whereof is at Annexure-A, whereby, the learned XLIV Additional City Civil Judge, Bengaluru, having rejected their application in I.A.Nos.10, 11 and 12 has denied leave to produce certain documents.

(2.) After service of notice, respondents having entered caveat through their counsel resist the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is of a considered opinion that impugned order is liable to be set at naught for the following reasons: