(1.) THESE Original Side appeals have been preferred by the appellants being the defendant Nos.24 to 27 and 29 in the suit filed in C.S.No.410 of 1982 against the orders passed in Application Nos.2006 to 2008 of 2012 in C.S.No.410 of 1982 dated 18.10.2012.
(2.) THE respondents 1 to 4/plaintiffs herein filed a suit on the file of this Court in C.S.No.410 of 1982 against the appellants and other respondents for a declaration that the suit properties were held for the benefit of the plaintiffs by the first defendant(since deceased). A further relief has been claimed that the deceased first defendant did not have any right to alienate the suit properties. The plaintiffs also sought for accounting apart from other incidental reliefs.
(3.) THE Applications in A. Nos. 2006 to 2008 of 2012 have been filed by the respondents 1 to 4, who are plaintiffs in the suit, in the month of June 2010. Application No.2006 of 2012 has been filed to re-open the evidence of the plaintiffs and the defendants in the suit. Application No.2007 of 2012 has been filed to recall the evidence of the plaintiffs and the defendants in the suit. Application No.2008 of 2012 has been filed to permit the applicants/plaintiffs to mark the documents as shown in the annexure attached to the application.