LAWS(KAR)-2023-6-1343

BASAVARAJU Vs. K.RAMALINGEGOWDA

Decided On June 30, 2023
BASAVARAJU Appellant
V/S
K.Ramalingegowda Respondents

JUDGEMENT

(1.) Petitioners are before this Court being aggrieved by the order dtd. 1/2/2021 passed on I.A.No.9 filed by them under Order VIII Rule 1(A) of CPC in O.S.No.297/2015 on the file of VII Additional City Civil and Sessions Judge, Bengaluru, seeking to produce certain documents.

(2.) The above suit in O.S.No.297/2015 filed by the respondent/plaintiff seeking following reliefs;

(3.) It is the case of the respondent/plaintiff that petitioners/defendants without having any right have put up construction on a portion of his property. Petitioners/defendants in the written statement apart from denying the case of the respondent/plaintiff have specifically denying the identity and claim of the respondent/plaintiff over the suit schedule property. However, in order to prove their case and also to prove the boundaries of the property, petitioners/defendants filed the above application seeking to produce documents in the nature of certified copy of a sale deed dtd. 6/6/1992 belonging to the neighbour/adjacent site owner of the petitioners/defendants and also tax paid receipt thereof.