PRAMILA C Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) The petitioners are defendants in the suit. The lower Court marked certain documents subject to the decision on the objections raised.by the petitioners as to the admissibility of the documents in evidence. Subsequently, the petitioners filed I.A.No. 481/98 requesting the Court to decide as to the admissibility or otherwise of the above-marked documents.

(2.) The grievance of the petitioners is that the Court below without deciding the I.A.No. 481/98, posted the suit O.S.No. 494/98 for final arguments and refused to hear the arguments of the petitioners in the LA.

(3.) It is well settled that when certain documents have been marked subject to the admissibility of evidence on the objection raised by the petitioner, it is necessary that this objection should be considered and disposed of before finally deciding the suit on merits.