PANDURANG BALKRISHNA PONKSHE Vs. CHANDRAKANT ALIAS GOVIND

JUDGEMENT

(1.) WRIT petition is wholly misconceived and liable to be rejected.

(2.) BY this writ petition, the Petitioner seeks to challenge the order dated 20.9.95 passed by Jt. Civil Judge, J.D., Miraj whereby the trial court refused to permit the Petitioner to produce some documents which the Plaintiff sought to produce after evidence of the parties was over. Review application was filed before the trial court for review of the said order but the plaintiff was unsuccessful since the review application was also dismissed on 21st August, 1996. The order passed by the trial court on 20.9.95 rejecting the application made by the plaintiff for production of documents and refusal to review that order vide order dated 21st August, 1996 are amenable to revisional jurisdiction under Sec.115 CPC but the said remedy is sought to be by passed by the Petitioner by filing writ petition under Art.227 of Constitution of India, presumably because challenge to both the orders dated 20.9.95 and 21.8.96 had become time barred. Even on consideration of merits, I find that the trial court did not commit any error in refusing to grant permission to plaintiff to produce the documents which were not relevant.