CHIKKA NARASAPPA Vs. VENKATAMMA

JUDGEMENT

(1.) The defendants 3 and 4 have preferred this writ petition challenging the order dated 13.6.2013 where the Trial Court has declined to mark several documents on which they are relying on in support of their defense.

(2.) The plaintiffs have filed a suit for a decree of permanent injunction in view of an attempt on the part of the defendants to encroach upon the plaint schedule property. The defendants have filed written statement contesting the claim. After framing issues, the plaintiffs have adduced evidence and now, the case is set down for defendants"evidence.

(3.) During the course of examination-in-chief, the defendants 3 and 4 sought to mark memorandum of partition dated 16.9.2010, "B" khata certificate issued by the CMC, registered gift deed dated 16.11.2011 and a registered sale-deed dated 16.11.2011 in support of their defense. But the plaintiffs raised objections to the marking of the said documents. The trial court upholding the objection, observed that these documents are not relevant for the purpose of the case. Aggrieved by the said order, the defendants 3 and 4 are before this Court.