NAGAVENI Vs. NAGAMMA

JUDGEMENT

(1.) The petitioners being the plaintiffs in a partition suit in O.S. NO.60/2008 are invoking the jurisdiction of this court for assailing the order dtd. 4/11/2017, where4by his application in I.A. No.22 for summoning of the original DCB register for the relevant period 2006-07 has been rejected by the learned Civil Judge, Sandur; after service of notice the respondents have entered appearance through their counsel and resist the writ petition making submission in justification of the impugned order.

(2.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant the relief as under and for the following reasons: