(1.) This intra-court appeal challenges the order of the learned single Judge of this Court made in Application No.3244 of 2008, the application seeking production of certain documents in C.S.No.564 of 2006, a suit for partition.
(2.) The Court heard the learned Senior Counsel for the appellant and also for the Caveator.
(3.) The appeal came to be filed on the following facts and circumstances.