SMT. HEMLATABAI RAVIKANT DARNE ALIAS HEMALATABAI KAMOTIM TIMBLO Vs. MR. PRAKASH GURUDAS TIMBLO, SON OF GURUDAS TIMBLO

JUDGEMENT

(1.) - Rule, returnable forthwith. The learned Counsel appearing for the respondents waives service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order dated 31/08/2016 by which an application (Exhibit 173) filed by the petitioners for permission to take the document (D-20) on record as secondary evidence, has been dismissed by the learned Trial Court.

(3.) The brief facts necessary for the disposal of the petition may be stated thus: