LEOPOLDINA DIAS PINTO Vs. DATTARAJ RAMAKANT

JUDGEMENT

(1.) HEARD Shri Ganesh Naik, learned Counsel appearing for the petitioners and Shri R.G. Ramani, learned Counsel appearing for the respondents.

(2.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waives service.

(3.) BRIEFLY the facts of the case as curled out from the records are that the affidavit in evidence of PW3 was filed on 8/03/2013 and the matter was posted for cross-examination of PW3 on 15/03/2013. On the said date the cross-examination of PW3 was completed and the matter was thereafter posted for filing affidavit of PW4 to 18/03/2013. Apparently, on the said date as the witness of the petitioners who is a surveyor was not available, an adjournment was sought by the petitioners which came to be granted and the the case was posted for filing affidavit on 20/03/2013. On the said date, the petitioners again sought an adjournment which came to be rejected by the learned Judge.