GANESH PANTA GAONKAR Vs. SATU SANVLO GAONKAR

JUDGEMENT

(1.) The respondents are the plaintiffs in Regular Civil Suit No. 44/2012/B before the Civil Judge, Junior Division, at Quepem, Goa. They have filed the suit for perpetual and mandatory injunctions, besides other consequential reliefs.

(2.) The petitioners in this Writ Petition are the defendants.

(3.) If we look at the chronology, the respondents filed the suit in 2012; the petitioners filed their written statement in the same year-to be precise, in December. In 2018, the petitioners amended the written statement. In the course of time, the respondents, as the plaintiffs, completed their evidence; and now the suit stands posted for defendants' evidence. At that juncture, the petitioners applied under Order 8, Rule 1A of CPC to bring on record certain additional documents. They are the birth and death certificates of those who are said to be the petitioners' ancestors. When the trial Court rejected the application, the defendants have filed this Writ Petition.