CAETANO REMEDIO DOURADO Vs. DIGAMBER A

JUDGEMENT

(1.) MR. Usgaonkar, learned Counsel for the petitioner seeks leave to delete respondent nos.3 to 13. The petitioners are permitted to delete respondent nos.3 to 13 at their own risk. Amendment to be carried out forthwith.

(2.) RULE. By consent of learned Counsel for the parties heard forthwith.

(3.) BY application dated 3rd April, 2010, the plaintiffs sought leave to lead evidence only in respect of the issue nos. 1 to 4 reserving their right to lead rebuttal evidence in respect of the remaining issues, the burden of which is on the defendants. By the impugned order, the trial Court has dismissed the application on the ground that if the parties are allowed to lead evidence jointly, it will be helpful to both the parties and the same would not lead to confusion in the matter.