UZMA AFROZ BANU Vs. B. M. CHAMPAKADHAMA

JUDGEMENT

(1.) This petition by the defendants in Original Suit No.5755 of 2020 is directed against the impugned order dtd. 12/4/2023 passed by the XVIII Additional City Civil and Sessions Judge, Bengaluru, whereby I.A. No.5 filed by the petitioners-defendants seeking impounding of the registered sale deed dtd. 31/10/2014 said to have been executed in favour of the respondent-plaintiff was rejected by the trial Court.

(2.) Heard the learned counsel on both sides.

(3.) Material on record discloses that the respondent- plaintiff has instituted the aforesaid suit against the petitioners-defendants for possession and other relief in relation to suit schedule immovable properties. The said suit is being contested by the petitioners-defendants. During pendency of the suit, the petitioners-defendants filed I.A. No.5 seeking impounding of the original registered sale deed dtd. 31/10/2014 produced by the respondent-plaintiff. The said application having been opposed by the respondent-plaintiff, the trial Court proceeded to pass the impugned order rejecting the application, aggrieved by which, the petitioners are before this Court by way of present petition.