MAHANTESH Vs. ANUPAMA

JUDGEMENT

(1.) THE petitioners, who are the defendant Nos.3 to 5 before the trial court, have filed these writ petitions against the order dated 10.03.2015 passed on I.A. Nos.XVI & XVII in O.S. No.76/2011, rejecting the said applications.

(2.) RESPONDENT No.1, who is the plaintiff before the trial court, filed O.S. No.76/2011 for partition and separate possession and also to declare, the sale deeds dated 13.09.2010 made in favour of defendant Nos.3 to 5, described in Schedule 'B', as null and void ab ini tio and not binding on the plaintiff.

(3.) WHEN the matter was posted for arguments, petitioners/defendant Nos.3 to 5 filed applications viz., I.A. No.XVI under Order 18 Rule 17 read with Section 151 of the Code of Civil Procedure, 1908, to recall DW - 2 and I.A. No.XVII under Order 8 Rule 1(3) read with Section 151 of the Code of Civil Procedure, 1908, to produce and mark the documents stated in the list.