COLLIN JOSEPH MASCARENHAS SON OF LATE ANTHONIO MASCARENHAS ALIAS ANTONIO RUMALDO DO CORACAO DE JESUS MASCARENHAS AND HIS WIFE ZENIA MASCARENHAS Vs. FR JOSE ANTONIO MINGUEL EMITERIO MASCARENHAS SON OF LATE DAVID CAMILO MASCARENHAS

JUDGEMENT

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

(2.) In Regular Civil Suit No. 121/2004/II the present petitioners submitted application on 18.4.2008 with prayer which reads as follows:

(3.) The foundation of the said application is that the defendants wanted to produce and rely upon an opinion rendered by a private handwriting expert, dated 24.3.2008, relating to plaintiff's disputed signature. It was pleaded that if production of further evidence is allowed, it would not prejudice the plaintiff in any manner.