MAHESH & ASSOCIATES Vs. B K GARUDACHARLABIC

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) The writ petition lies in a narrow compass and that with the consent of learned counsel for the parties, the matter is taken up for final disposal at the stage of preliminary hearing itself.

(3.) The petitioner is the defendant in the suit and is before this Court assailing the order dated 22.02.2018 passed by the trial Court on the admissibility of documents produced in the course of evidence by the defendant. The trial Court has been pleased to reject the said documents.