SHYAMAPADA KUMBHKAR Vs. PARMESHWAR KUMBHKAR

JUDGEMENT

(1.) Both the writ petitions pertain to an order passed under Order XLI Rule 27 of the Code of Civil Procedure in Civil Appeal No. 101 of 2015 and as such both have been directed to be heard together and accordingly heard together and are being disposed of by this common order.

(2.) In W.P.(C) No. 1868 of 2019, the order dated 19.03.2019 has been assailed by which the petition dated 06.03.2019 filed by the appellant/judgment debtor under Order XLI Rule 27 of the Code of Civil Procedure has been disposed of with an observation to take care of the additional document (Sale Deed No. 9298 dated 07.08.1953) at the time of final argument.

(3.) In W.P.(C) No. 2868 of 2019, the order dated 25.05.2019 passed in the aforesaid appeal has been assailed by which the Sale Deed No. 352 dated 10.02.1928 and Sale Deed No. 9298 dated 07.08.1953 have been marked as Ext. A and Ext. A/1.