ARJUN NARAYAN PATIL Vs. SHITALKUMAR BALCHAND JAIN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is taken up for hearing for fnal disposal at the admission stage.

(2.) This petition is preferred against the Judgment and order passed by the learned Civil Judge, Junior Division, Pachora, Dist.Jalgaon, dtd. 29/6/2022 in R.C.S. No.23 of 2012, thereby rejecting applications Exhibit-162 i.e. for framing of additional issues and Exhibit-170 i.e. for producing 7/12 extracts.

(3.) Facts necessary for disposal of this petition can be stated briefy thus : Respondent - original Plaintif fled Special Civil Suit No.428 of 2005 (subsequently numbered as R.C.S. No.23 of 2012) for declaration that the plaintif has become owner of the suit property vide conditional sale deed dtd. 14/6/1999 and also for the declaration that the right of purchase by the defendant is extinguished.