MATHURNATH DESSAI Vs. PARVATI DEMU GAONKAR

JUDGEMENT

(1.) HEARD Shri A. D. Bhobe, learned counsel appearing for the petitioners. None for the respondents though served.

(2.) THE above petition challenges an order passed by the learned Civil Judge Junior Division, Sattari at Valpoi dated 07.07.2008 in Regular Civil Suit No. 9/2005 whereby an application for amendment filed by the petitioners came to be rejected and the application for leave to produce additional documents was partly allowed refusing leave to produce a sketch prepared by the surveyor sought to be relied upon by the petitioners.

(3.) THE petitioners have sought inter -alia for the following reliefs :