DASAIAH AND ORS. Vs. BASAVAIAH AND ORS.

JUDGEMENT

(1.) Heard the arguments of the learned counsel for the writ petitioners/plaintiffs and also the arguments of the learned counsel appearing for the respondents/defendants.

(2.) The writ petitioners being aggrieved by the orders passed by the trial court vide Annexure -D and Annexure -E dated 13.8.2015 in O.S. No. 74/2008 on the file of the Civil Judge(Jr.Dn.) & JMFC, Gundlupet, has filed this writ petition.

(3.) The writ petitioner filed interim applications under I.A. No. 12 and 13 before the trial court requesting to re -open the case and to lead further evidence of the plaintiffs. The said applications were opposed by the other side by filing objection statement. Considering the same, ultimately, the trial court rejected both the applications by imposing cost. Being aggrieved by the said order the writ petitioners are before this court.