SHANKAR BHIMRAO Vs. SHIVAJI KAMAJI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both the sides finally at the admission stage.

(2.) The petitioners are original defendants who are assailing the order dtd. 30/7/2021 passed below Exhibit-111 in Regular Civil Suit No.329/2012 by the learned Joint Civil Judge, Junior Division, Nanded, thereby permitting the respondents/plaintiffs to examine a witness namely Mr. Laxman Mohan Mahabale.

(3.) RCS No.329/2012 is filed by the respondents for possession and damages. It is contended by them that the document purchase deed rewritten on 11/9/1999 is forged and bogus. The claim of the respondents is contested by the petitioners.