B. P. VANI Vs. H. K. GOVINDAPPA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 25/8/2021 passed in O.S.No.4153/2016 by the XVII Additional City Civil and Sessions Judge, Bengaluru (for short, 'the trial Court') whereby, the application filed by the respondent-plaintiff under Sec. 65(B)(4) of the Indian Evidence Act, 1872 (for short, 'the Act of 1872') for permission to adduce further evidence and to mark the documents was allowed by the trial Court.

(2.) Heard learned counsel for the parties and perused the material on record.

(3.) The material on record discloses that the respondent-plaintiff instituted the aforesaid suit for specific performance and other reliefs in relation to the suit schedule immovable properties, which is being contested by the petitioners-defendants. During the course of his evidence, the respondent-plaintiff filed the instant application seeking permission to mark certain documents in accordance with Sec. 65(B)(4) of the Act of 1872. The said application having been opposed by the petitioners- defendants, the trial Court proceeded to pass the impugned order allowing the application, aggrieved by which, the petitioners are before this Court by way of the present petition.