K.S. PONNAPPA Vs. K.S. BHEEMAIAH

JUDGEMENT

(1.) Petitioners are the plaintiffs in O.S.No.10704/2006 on the file of the XVII Additional City Civil Judge at Bengaluru. Being aggrieved by the order dated 7-7-2012 made on I.A.No.8 filed under Sections 65 and 66 of the Indian Evidence Act, the petitioners have filed this writ petition.

(2.) The petitioners had filed a suit seeking for partition and separate possession of 1/10th share each in the suit schedule property by metes and bounds. In the plaint, it was contended that the mother of the plaintiffs got the suit schedule property as per the agreement of sale on 28-06-1984. The original copy of the agreement of sale is with the second defendant and the plaintiffs have got only Xerox copy of the said document. It is the contention of the plaintiffs that they had also contributed for purchase of the suit schedule property and hence all the children of late K.A.Somaiah are entitled to their respective share in the suit schedule property. The plaintiffs have also filed an application I.A.No.8 seeking permission to mark the Xerox copy of the agreement of sale as secondary evidence since they do not possess the original copy. The contesting defendants filed their objections to the said application and denied the existence of the agreement of sale and the Xerox copy of the said document cannot be marked. The Trial Court by its order impugned in this writ petition dismissed the said application. Being aggrieved by the said order, the present writ petition has been filed.

(3.) Learned counsel appearing for the petitioners contended that the order passed by the Trial Court is contrary to law. Pursuant to the agreement of sale, their mother got the ownership over the suit schedule property and hence all the children are entitled to 1/10th share each in the suit schedule property. Since the original copy of the agreement of sale is not available with them, they sought permission of the Court to produce the Xerox copy of the said document to mark it as secondary evidence under Sections 65 and 66 of the Indian Evidence Act. The order passed by Trial Court is contrary to law. Hence sought for allowing the writ petition by setting aside the order passed by the Trial Court.