MAYA THOMAS Vs. B J SANDEEP

JUDGEMENT

(1.) The petitioners challenged the order dated 28.03.2015 passed by the XXII Addl. City Civil & Sessions Judge (CCH-7), Bengaluru in O.S.No.8064/2013 produced at Annexure-F and to direct the Court below to take the documents 120 to 122 as exhibits.

(2.) Heard the arguments of the learned counsel appearing for the petitioners-defendant Nos.2 to 5 and the learned counsel appearing for respondents Nos.1 and 2-plaintiff Nos.1 and 2, so also learned counsel appearing for respondent No.3-defendant No.1.

(3.) Looking to the order passed by the Court below, it was on the memo filed by the plaintiffs dated 07.03.2015 requesting the Court below to strike down the documents marked as Exs.D.120 to 122 on the ground that said documents Photostat copies. The Trial Court heard both sides on the said memo and ultimately, allowed the said memo filed by the plaintiffs and striked down the documents marked at Exs.D-120 to 122. Being aggrieved by the same, petitioners are before this Court.