SHAMSUNDERSINGH LALSINGH THAKUR Vs. BHALCHANDRA PRABHAKAR WADAI

JUDGEMENT

(1.) Rule. Heard forthwith by consent of parties.

(2.) Petitioners (plaintiffs) made application (exhibit 132) for permission to examine Krishna Bhonde who is attesting witness to Will dated 15.3.1980 produced by defendant. Defendant on 13.2.2014 kept in attendance both the attesting witnesses. However, he examined only one out of two attesting witnesses viz. Rambhau Bagde and gave up other attesting witness viz. Krishna Bhonde.

(3.) Learned trial Court rejected the said application on the ground that the matter is old and the suit is already fixed for final arguments.