VILAS VAIKUNTH SARDESAI Vs. PRITABAI SURYAKANT SHETGAONKAR

JUDGEMENT

(1.) Heard Mr. Gaurish Agni for the Petitioner and Mr. S. Kamat for the Respondents.

(2.) The challenge in this petition is to the order dated 04.08.2010 made by the Deputy Collector and SDO, Bicholim rejecting the petitioner's application for production of addition evidence/documents in appeal.

(3.) The record indicates that the respondents herein were declared as tenants in respect of the suit property by the Mamlatdar. The petitioners herein applied for leave to appeal against the order of the Mamlatdar basically on the ground that it is the petitioner, now deceased, who was the owner of the suit property. Such leave was granted and the appeal was entertained.