NARASAMMA W/O. LATE S.V. NARAYANASWAMY RAO AND OTHERS Vs. B.R. LAKSHMIKANTHA GUPTA S/O. B.A. RAMAKRISHNA SETTY AND OTHERS

JUDGEMENT

(1.) ORDER passed on I.A. No. 39 and 30 by the trial court permitting the 1st defendant to adduce his evidence by response the defendants' evidence is challenged by the petitioners in this Writ Petition. Petitioners are defendants 2(a) to 2(f) before the trial court.

(2.) I have heard the learned Counsel for the parties and perused the materials on record.

(3.) LEARNED sender counsel appearing for the petitioners contends that the 2nd defendant having led the evidence and closed his side, the matter was posted for arguments and at that stage, the present applications were filed only to protract the litigation. He further contends that there is nothing that first defendant can state in view of the judgment end decree suffered by him earlier.