BHEEMACHARYA BALACHARYA VARAKHEDAKAR Vs. ANIL POTDAR AND ORS.

JUDGEMENT

(1.) THE petitioner -in -person, Bheemacharya Balacharya Varkhedakar, has filed the present writ petition for seeking the following reliefs from this Court:

(2.) DESPITE the numerous prayers made before this Court, during the course of the arguments, the petitioner -in -person has confined his argument to the legality of the order dated 10/4/2015 passed by the Principal Civil Judge and JMFC, Belgavi, whereby the learned Judge has rejected the petitioner's application for seeking certified copy of Ex. 103, which was submitted in OS No. 83/1891 before the Court of subordinate Judge, Mysore. The said document is in Devanagari titled as "Uttaradimath Sampraday Paddhati" which was filed by the petitioner before the learned Court. The petitioner has further raised arguments about the impugned order dated 17/10/2015, whereby the petitioner's interim application No. 27 for marking the said document, mentioned above, as an Exhibit to be admitted during the course of the trial, and for returning the document to the petitioner, has also been rejected.

(3.) THE petitioner's evidence as PW -1 was recorded on 4/1/2010. The case has a rather checkered history, thereafter. But the relevant facts are that on 4/2/2001, the respondent No. 2 had filed an application, namely IA No. 14 under Order 7 Rule 11 CPC, wherein the continuation of the civil suit was called in question. Thereafter, the petitioner had filed IA No. 20 under Order 19, Rule 2 of CPC for directing the respondent No. 2 to keep Mr. Aravind Narayan Gothe, the deponent of the affidavit filed in support of IA No. 14 present before this Court. The said IA was filed on 17/2/2012. Therefore, ever since 17/12/2012, both the IAs namely, IA No. 14 and IA No. 20 were pending decision before the learned trial Court.