ANANTHARAMAIAH Vs. RACHAIAH

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India with a prayer to set aside the order dtd. 4/8/2023 passed on I.A.No.10 in O.S.No.434/2015 by the Court of IV Additional Civil Judge and JMFC, Bhadravathi.

(2.) Heard the learned counsel for the petitioner. Respondents who are served have remained unrepresented before this Court.

(3.) Petitioner herein has filed O.S.No.434/2015 before the jurisdictional Civil Court at Bhadravathi, seeking the relief of ejectment and damages. In the said suit, I.A.No.10 was filed on behalf of the petitioner under Sec. 65 of the Indian Evidence Act, 1972, with a prayer to permit the plaintiff to lead secondary evidence and to produce the rent agreement dtd. 10/5/2000 under which the defendants were allegedly put in possession of the suit schedule property. The said application was opposed by the defendants by filing objections. The trial Court has rejected I.A.No.10 and being aggrieved by the same, the petitioner is before this Court.