TULSHIDAS SAJRO NAIQUE Vs. RAMCHANDRA BHALCHANDRA NAIK

JUDGEMENT

(1.) HEARD rival contentions.

(2.) THIS petition is directed against the Order dated 10th June, 2006 passed below Exh. 16 in Regular Civil Suit No. 5/2006/c whereby production of the documents sought to be produced on record by the petitioners/defendants came to be rejected, holding that the documents are irrelevant and do not pertain to the suit property.

(3.) THE learned counsel appearing for the petitioners, submits that the impugned order suffers from complete non application of mind on the part of the court below and suffers from serious error of law. He submits that the documents sought to be produced on record are very much relevant to decide the issues involved in the suit.