INDIRA RAJGURU Vs. BALKRISHNA K RAJGURU

JUDGEMENT

(1.) The matter was on board today for speaking to the minutes of the oral judgment dated 8th January, 2019 when both the parties pointed out few corrections in the said oral judgment. After carrying out those corrections in the oral judgment dated 8th January, 2019, the said oral judgment reads thus :

(2.) The suit is placed on board for considering the admissibility of the documents referred to and relied upon by the defendant nos.3 and 4 in the compilation of documents. The defendant no.3 has filed affidavit in lieu of examination in chief dated 4th August, 2018. The plaintiff has filed a statement of admission and denial in respect of the documents forming part of the compilation of documents filed by the defendant nos.3 and 4.

(3.) Heard learned counsel appearing for the plaintiff and the defendant nos.3 and 4 and have perused the affidavit in lieu of examination in chief filed by the defendant no.3, statement of admission and denial on behalf of the plaintiff, some of the prayers in the plaint in Suit No.3165 of 2010. The defendant nos.3 and 4 have relied upon 28 documents in the said compilation of documents. The documents are marked as under :