SRI BHADRAIAH Vs. SMT. PARVATHAMMA

JUDGEMENT

(1.) The matter was passed over and called out once again in the post-lunch session, but there is no representation for the respondents. Noticing that the present proceedings arise out of the suit in O.S.No.221/1995, no further accommodation can be given to the respondents.

(2.) Heard learned counsel for the petitioners.

(3.) The plaintiff, late Bhadraiah had filed a suit in O.S.No.221/1995 for specific performance in respect of the suit schedule property. During the pendency of the proceedings before this Court, the petitioner had died and is now represented by his legal representatives. It is the submission of the petitioners that list of witnesses along with an application numbered as I.A.No.2 had been filed before the trial Court and a copy of the said application is enclosed as Annexure-G to the petition. The petitioners state that after the matter was posted for arguments, I.A.No.11 came to be filed seeking to reopen the proceedings and to permit the plaintiff to lead further evidence and I.A.No.12 came to be filed seeking for recalling the order and permitting the plaintiff to lead evidence through witnesses.