RUDRAMMA SHEDTHI Vs. RAJARAMA SHETTY

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the appellants and the learned counsel for the respondents.

(2.) The main contention of the learned counsel for the appellants before this Court is that an application was filed before the Appellate Court under Order 41 Rule 27 of CPC along with the document of sale deed dtd. 11/4/1921 contending that the said document is very much necessary for deciding the issue involved between the parties since the Trial Court while dismissing the suit made an observation that no title document is placed before the Court and the said application was not considered by the Appellate Court.

(3.) The learned counsel for the respondents not disputes the fact that an application was filed under Order 41 Rule 27 of CPC and contend that only one document was produced.