SAYYAD RIZWAN Vs. VISHWANATH DESAI

JUDGEMENT

(1.) The captioned petition is filed by the plaintiff assailing the order of the learned Judge passed on I.A.Nos.9 and 10 filed seeking witness summons, who are Taluk Surveyors, to furnish a copy of the map pertaining to Survey No.4a1a4a1 including Schedule-A (plot No.527) and Schedule-B (house No.130/1).

(2.) The learned Judge has rejected the application on the ground that the plaintiff can furnish certified copies. The said order is under challenge.

(3.) Heard the learned counsel for the petitioner.