CYRIACO RODRIGUESRODRIGUES Vs. ANTHONY RODRIGUESRODRIGUES

JUDGEMENT

(1.) Rule made returnable forthwith. Mr. Keny, the learned Counsel for the respondent nos. 1 and 2, waives service. Heard finally by consent of parties.

(2.) The challenge in this petition, at the instance of the petitioners/plaintiffs is to the order dated 12.03.2018, passed by the learned Trial Court, thereby dismissing the application (Exhibit-43), for production of documents. By virtue of the application (Exhibit-43), the petitioners had sought production of two documents, (i) the deposition of the Surveyor, Eknath Naik and (ii) his report dated 26.01.2015 alongwith the sketch.

(3.) On 16.07.2018, the learned Counsel for the petitioners had restricted the claim to the production of the report and the sketch. In other words, the petitioners have not pressed for production of the deposition, at this stage.