(1.) THESE two set of writ petitions are directed against the common order dated 25th October 2014 made on I.A.Nos.23 to 25 and I.A.Nos.20 to 22 seeking for reopening the case, recalling the evidence of plaintiffs and production of original documents.
(2.) PETITIONERS in W.P.Nos.45379 -45381/2014 are defendants 3 to 15 and petitioner in W.P.No.42092/2014 and W.P.Nos.42154 -155/2014 is defendant No.17.
(3.) RESPONDENTS 1 to 10 herein in both the set of writ petitions filed the suit seeking for partition and separate possession of 1/6th share and for other reliefs. The plaintiffs and defendants 1 to 15 are the members of the joint family. The defendants entered appearance and filed the written statement. On the basis of the pleadings of the parties, the Trial Court framed necessary issues. The parties have lead evidence. During the course of trial, many applications have been filed for amendment of the plaint and for production of documents. One such set of applications has been filed by the plaintiffs in I.A.Nos.14, 15, 16 and 19. The Trial Court rejected those applications. Being aggrieved by the said order, the plaintiffs filed W.P.No.37896/2002 and other connected matters. This court dismissed those writ petitions by its order dated 1st April 2014 with a direction to the Trial Court to conclude trial by following the procedure prescribed under the proviso to sub -Rule (2) of Rule 1 of Order 17 of CPC, on day to day basis, and if any adjournment to be given beyond a day's time, as required under law it shall be on payment of cost of not less than Rs.1,000/ - per day. On the basis of the direction issued by this Court, the parties have lead their evidence. Defendant No.8 was examined as D.W.1 and defendant No.17 was examined as D.W.2.