SUBASH JAGDEV PANGAM Vs. SUJIT THOMAS KEERANCHIRA

JUDGEMENT

(1.) Rule.

(2.) At the request of and with the consent of the learned counsel for the parties, rule is made returnable forthwith.

(3.) The challenge in this petition is to the order dated 27/8/2016 by which the learned trial judge has permitted the respondents/defendants to produce on record two additional documents i.e. an agreement dated 19/9/2003 along with a plan annexed to and a private surveyor's report/plan dated 17/3/2016.