H S INDIRESH Vs. N RAVI

JUDGEMENT

(1.) PETITIONER H. S. Indiresh is challenging the order dated 20-11-2003 passed in O. S. No. 192 of 1991 by the learned Civil Judge (Junior Division), devanahalli iri terms of Annexure-A.

(2.) RESPONDENT Ravi filed a suit for declaration of ownership and for permanent injunction in respect of the landed property bearing No. 166/2 measuring 1 acre situated at Vijayapura Kasba, Devanahalli taluk. Petitioner was not initially impleaded and later he got himself impleaded in the suit. Suit has riped for evidence. Defendants evidence is to be commenced. At this stage, petitioner sought permission to lead his evidence through his power of attorney holder. An application was filed and the same was rejected. Petitioner is therefore (before) me.

(3.) HEARD Sri Goutham, learned counsel for the petitioner and Sri Ramamurthy H. S. , learned counsel for the respondent and perused the material on record.