K MAHARAJAN Vs. SUDALAIKANNU

JUDGEMENT

(1.) The plaintiffs in O.S.No.36 of 2012 filed I.A.No.1070 of 2017 before the Subordinate Judge's Court, Valliyoor, seeking a direction for send for the documents from the Co-operative Bank, Nanguneri.

(2.) The brief facts of the case is that the plaintiffs have filed the suit for declaration and recovery of possession. The plaintiffs examined PW1 and marked the documents Exs A1 to A17. The Agricultural mortgage deed is marked as Ex A2 and the Agricultural Debt Discount Certificate has been marked as Ex A4. The petitioner has filed I.A.No.1070/2017 before the trial Court to send for the above said documents.

(3.) The learned counsel appearing for the respondent submitted that the said documents, Exs A2 and 4, are not necessary to decide the suit. Hence, the petition may be dismissed.