RAMCHANDRA OR RAGHUNATH DEVASTHAN Vs. RAMCHANDRA ANANT GARDE

JUDGEMENT

(1.) HEARD Mr. Lawande, learned Counsel for the petitioner and Mr. Kansar, learned Counsel for respondent nos.1 to 10. None appears on behalf of the other respondents, though served.

(2.) RULE. By consent heard forthwith.

(3.) MR. Lawande, learned Counsel for the petitioner/ plaintiff submitted that serious prejudice would be caused if the impugned orders are not set aside in as much as it is only Suresh Chari, the attorney of the Devasthan, who is conversant with the facts in the suit and if he is not allowed to examine in support of the plaintiff's case, serious prejudice would be caused to the plaintiff. He further submitted that the trial Court ought to have granted the application for adjournment supported by the medical certificate by imposing costs and consequently, ought not to have dismissed the suit for want of evidence.