YESHWANT RAMBHAU CHONDHE Vs. VILAS BAPURAO SHINDE

JUDGEMENT

(1.) Rule. By consent of parties made returnable forthwith and heard.

(2.) This petition filed under Article 227 of the Constitution of India raises an issue as to whether the petitioners herein, who are the original plaintiffs should be allowed to lead secondary evidence. The said issue arises in the context of the decision of the Trial Court who refused to exhibit the certified copies of the registered documents by rejecting the application of the petitioners-plaintiffs marked as Exhibit-1 vide the impugned order dated 22nd July, 2004.

(3.) The factual matrix involved in the present petition is stated thus: