KEMPAIAH Vs. GIRIJAMMA

JUDGEMENT

(1.) This writ petition is filed praying to issue a writ in the nature of certiorari or any other appropriate writ or orders for quashing the order dtd. 2/11/2017 passed by the III Additional District and Sessions Judge, Ramanagara, in Regular Appeal No.78 of 2015 by allowing the application filed by respondent Nos.1 to 3 in I.A. No.II filed under Order XLI Rule 27 read with Sec. 151 of the Code of Civil Procedure, 1908, for production of additional documents.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The plaintiffs-respondent Nos.1 to 3 filed I.A. No.II in Regular Appeal No.78 of 2015 under Order XLI Rule 27 read with Sec. 151 of the Code of Civil Procedure, 1908, for production of additional documents before the III Additional District and Sessions Judge, Ramanagara (for short, 'the Appellate Court'). Said application came to be allowed vide order dtd. 2/11/2017. Plaintiffs-Respondent Nos.1 to 3 filed the Original Suit No.373 of 2006 against the defendant No.2- petitioner for relief of partition and separate possession came to be dismissed with costs vide order dated 24-10- 2011 before the Additional Senior Civil Judge, Ramanagara (for short, 'the trial Court').