VITORINO RODRIGUES Vs. NIRMALABAI SHIVAJIRAO

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) The petitioners are the defendant Nos. 1, 2, 5(a), 5(b) and 6 in Regular Civil Suit No. 196/2000. In this writ petition they have challenged the order dated 24.5.2010 by which the plaintiffs have been allowed to produce certain documents including a judgment in Special Civil Suit No. 9/1995 which was delivered on 28.8.2001 much after filing of the suit and list of documents by the plaintiffs which list was filed on 24.10.1997.

(3.) There is no dispute that all the documents sought to be produced are in connection with the subject-matter of this suit as well as civil suit which was decided by judgment dated 28.8.2001. The application was filed after both the parties have led evidence and the case was fixed for final arguments. Earlier the plaintiff had filed an application on 22.8.2003 which was disposed off by order dated 16.1.2004.