RAZKALI Vs. MARATHWADA SANSKRITIK MANDAL

JUDGEMENT

(1.) - Petitioners have filed this revision to challenge the order of the learned trial Judge disallowing certain questions. The questions mainly related, according to learned trial Judge, to execution of document i. e. gift-deed which is already declared inadmissible and the order declaring the document inadmissible is allowed to become final. Shri Gulam Mustafa, counsel for the petitioners, contended that in fact the questions did not relate to the execution of document but the circumstances prior to the execution of document. It is unnecessary to go into that question in this revision application.

(2.) SHRI Deshmukh for the respondents brought to my notice decision of Supreme Court in AIR 1970 Supreme Court 406 (Baldavdas v. Filmistan distributors) and AIR 1977 Karnataka 111 (Murigoppa v. Channappa ). Having regard to ratio laid down in these two cases, it is not open for this court to entertain this revision. Revision dismissed. There shall be no order as to costs.