N M MADHU KUMAR Vs. RAJU

JUDGEMENT

(1.) THESE two CRPs are against the order refusing to entertain the documents filed by the petitioners before the Trial Court under Order 13 Rule 1. The Trial Court considered the nature of the documents and came to the conclusion that the documents are irrelevant and reception of such documents is not proper.

(2.) HEARD Mr. Rajeev, appearing for the petitioner, and Mr. Natraj, appearing for the respondents and the cases as taken up for disposal by consent of parties.

(3.) ORDER 8 Rule1 (2) has been introduced in CPC by Karnataka Amendment ROC 2526/59. The Karnataka Amendment reads as follows :