AGOSTINHO DA COSTA Vs. ANTONIO SANTANA FERNANDES

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard finally by consent.

(2.) This Petition is arising out of interlocutory order passed in suit under Section 6 of the Specific Relief Act.

(3.) The defendants' witness was in cross examination. The plaintiff has confronted a document which is purported to be a certified copy of a Sale Deed executed by defendants.