AVINASH VISHNU VAZE Vs. PADMANABH VITHAL BORKER

JUDGEMENT

(1.) By this petition filed under Article 226 and 227 of the Constitution of India, the petitioners take exception to the order dated 06.03.2003, by which order the application at Exh.38 filed by the petitioners inter alia for proceeding against the respondent who is the original plaintiff for producing the alleged fabricated/forged copy of the agreement dated 29.12.1970, came to be rejected by the learned Civil Judge, Junior Division, Sattari at Valpoi.

(2.) Such of the facts which are necessary to be cited for adjudication of the issue are stated thus:

(3.) The petitioners herein filed their written statement dated 23.08.1989. Thereafter, the parties proceeded for trial. The witness on behalf of the plaintiffs, Pw.1 produced xerox copy of the purported agreement dated 29.12.1970 which came to be marked as Pw.1/A. The production of the said document was objected to by the petitioners on the ground that it was inadmissible as a ordinary xerox copy was produced.