T.K.RAMAKRISHNAPPA Vs. K.RAMANJINAPPA

JUDGEMENT

(1.) Petitioners being the defendant Nos. 2 & 3 in a declaration suit in O.S.No.903/2006, are knocking at the doors of writ court for assailing the order dated 25.6.2019, whereby their application in I.A.No.20 seeking leave of the court to cross-examine the 1st defendant, has been rejected by the learned Sr. Civil Judge, Devanahalli, thereby denying them the right of cross-examination.

(2.) After service of notice, the contesting respondents having entered appearance through their counsel, resist the writ petition making submission in justification of the impugned order and the reasoning on which it is structured.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is inclined to grant indulgence in the matter for the following reasons: