RANJANA VIJAY JADHAV Vs. JAYSING RAMCHANDRA GUNGEWALE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner is defendant no.6 in Regular Civil Suit No. 689 of 2009 instituted by the respondent no.1 herein. The plaintiff sought leave to lead secondary evidence vide application dated 23rd August, 2012. Petitioner-defendant resisted the said application, however, learned Judge overruled the objections and granted permission to the plaintiff to lead secondary evidence in respect of the documents, i.e. Kabja, hakkasod and kararpatra, both dated 18th December, 1984. It is against this order, defendant no.6 has preferred this petition.

(3.) Mr. Shah, learned Counsel for the petitioner has brought to my notice, the judgment of this Court in the case of Karthik Gangadhar Bhat versus. Nirmala Namdeo Wagh and anr. reported in 2017 4 Crimes (HC) 536 wherein it is held as under :