K RAMACHANDRAPPA AND ANOTHER Vs. S V REVANARADHYA

JUDGEMENT

(1.) The petitioners filed the present Writ Petition against the order dated 25.10.2017 passed by the Principal Civil Judge, Davangere on I.A.No.IX in O.S.No.448/2013 rejecting the application filed under Order 16, Rule 6 read with Section 151 of Code of Civil Procedure seeking to summon Post Master, Head Post Office, Davangere to produce documents.

(2.) The respondent who is the plaintiff before the trial Court filed a suit for redemption authorizing the plaintiff to redeem the suit schedule property after paying mortgage amount of Rs.50,000/- to defendant or depositing the same in the Court raising various grounds.

(3.) The defendants filed written statement denying the plaint averments and contended that the very suit filed by the plaintiff for relief sought for is not maintainable. There is no cause of action to file the suit and sought for dismissal of the suit.