KALLAPPA APPA SHANDAGE Vs. SANJAY SHANKAR SHANDAGE

JUDGEMENT

(1.) The captioned writ petition is fi led chal lenging the order dated 07.08.2015 passed by the Senior Civi l Judge, Chikodi on I.A.No.3 in O.S.No.103/2014 as per Annexure-F.

(2.) The facts leading to the top noted writ petition are as under:

(3.) The learned counsel appearing for the petitioner-plaintiff would vehemently argue and contend before this Court that the petitioner to substantiate his claim has already laid a foundation in the plaint for having lost the original agreement of sale and therefore the notarized copy of the same is produced. The notarized copy of the agreement of sale being a suit agreement is admissible in evidence and therefore, he would submit to this Court that the order under chal lenge rejecting the appl ication fi led by the petitioner herein in I.A.No.3 suffers from serious material irregularity.