SHANTABAI JAGANNATH JAISWAL Vs. ANANDIBAI SATYANARAYAN JAISWAL

JUDGEMENT

(1.) Heard.

(2.) Rule, returnable forthwith. The learned Counsel for the respective respondents waive service. By consent of the parties, taken up for final hearing.

(3.) The petitioners are plaintiffs in the trial Court. They filed Special Civil Suit No. 230 of 2004 in the Court of II Joint C. J. S. D , aurangabad for partition and separate possession. The plaintiffs led evidence on a document which is said to be a registered Will deed, dated 16/7/2001. By an application dated 21/9/2005, the plaintiffs prayed for exhibiting the "will Deed". The defendants nos. 1 and 2 in the tnal Court filed say to the said application and resisted the prayer made by the petitioners. By an order dated 30/9/2005, the trial Court postponed the decision on exhibiting the said document by observing that there would be no obstruction to proceed with the matter and the issue could be decided even at the stage of final arguments. This order is impugned in this petition