PANDURANG G DODKE Vs. LANK P KSHIRSAGAR

JUDGEMENT

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

(2.) During pendency of regular Civil Appeal no. 106 of 2000, the Appellant filed application (Exh. 17) , apparently under R, 27 of O. 41 of Civil P. C. It contained a prayer for permission to file document, namely earnest Note, dated 12th May, 1986.

(3.) Admittedly, a xerox copy of this document was on record in the Trial Court, and was marked as Article "a".