KASTURABAI W/O SATYANARAYA BHUREWAL Vs. ARUN

JUDGEMENT

(1.) HEARD.

(2.) RULE, rule made returnable forthwith. By consent of learned counsel appearing for the parties, the petition is taken up for final hearing.

(3.) I have heard the learned counsel appearing for the parties on merits of the writ petition. A xerox copy of an agreement reached between the father of present petitioner and the petitioner was tried to be produced by the respondent on the record of trial Court. The petitioner objected to the production of said document.