RAMDAS BHIVA SALVE Vs. DNYANDEV LAXMAN MORE

JUDGEMENT

(1.) This petition takes an exception to the order dated 04.09.2019 passed by learned 5th Joint Civil Judge, Senior Division, Pune, below Exhibit 226 in Special Civil Suit No.1812/2007 .

(2.) Respondent Nos.1 and 2 herein filed suit against the present petitioners and respondent No.3 for specific performance of contract on the basis of Agreement to Sell dated 28.06.2005. A photocopy of the Notary Register of registration No.1158 dated 04.03.2008 was produced on the record of trial Court on behalf of the petitioners. By application at Exhibit 226, the petitioners sought permission to lead secondary evidence in respect of photocopy of Notary register. The trial Court rejected the said application by the order impugned.

(3.) I have heard the learned counsel for the petitioners and learned counsel for respondent Nos.1 and 2.