SHANKRAMMA Vs. ANUSUYA DEVI

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs: a. Issue a writ of Certiorari or any other order of the like and quash/set-aside the impugned order dtd. 11/1/2022 on IA-24 in OS No.224/2014 on the file of the 2nd Addl. Senior Civil Judge & JMFC Raichur as per Annexure-F to the writ petition in the interest of justice. b. Any other order as may be deemed fit in the facts and circumstances of the case be passed.

(2.) Respondent No.1-plaintiff had filed O.S. No.224/2014 seeking for the following reliefs:

(3.) Petitioners who were defendants No.2 and 3 in the said suit had entered appearance, filed their written statement, as also cross-examined the plaintiff witnesses. When the matter was posted for evidence of defendants No.2 and 3, they filed an application under Order 3 Rule 2 read with Sec. 151 of CPC which came to be numbered as IA No.24 seeking permission to lead evidence on their behalf throught Special Power of Attorney (SPA), same being opposed by respondent on the ground that the application was filed only to protract the proceedings and no grounds were made out for leading such evidence, the trial Court accepting the objections dismissed the application. It is aggrieved by the same, that the petitioner is before this court.