GOWRAMMA Vs. MURTZA BAIG

JUDGEMENT

(1.) The petitioners, who are the plaintiffs in O.S.No.15209/2001 on the file of the XXVIII Additional City Civil and Sessions Judge, Mayo Hall, Bengaluru (for short, 'the civil Court'), have filed this petition for the relief which reads as under:

(2.) Sri. Mahesh R. Uppin, learned counsel for the petitioners, submits that the petitioners, for complete adjudication of the questions in O.S.No.15209/2001 rely upon a Palu patti. The petitioners' request to mark the Palu patti as an exhibit was rejected by the civil Court by its order dated 06.07.2012. However, with this Court permitting the petitioners to mark Palu patti in similar proceedings initiated by the petitioners, they have filed an application under Section 151 of the Code of Civil Procedure, 1908 before the civil Court. The civil Court has considered this application by the order dated 02.08.2016 and in fact, the application is allowed.

(3.) The petitioners bonafide have not marked the Palu patti, and this Palu patti would require to be marked in the light of the later decision of this Court in similar circumstances.