KANCHAN BAJRANG POWAR Vs. AAPPA DAGDU POWAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of the order dtd. 14/8/2019 passed by the learned Civil Judge, Kolhapur, whereby an application (Exhibit-25) preferred by the petitioners and defendant Nos.3 and 4 seeking permission to adduce secondary evidence of purported Partition Deed dtd. 6/1/1992, came to be rejected.

(3.) The background facts leading to this petition can be stated in brief as under: