- (1.) The Petitioner herein has challenged the Orders dated 30.06.2017, 04.01.2018 and 01.02.2019 passed by the learned Civil Judge, Junior Division, Miraj, in Regular Civil Suit No.227 of 2006.
(2.) By impugned order dated 30.06.2017, the trial Court has dismissed the application filed by the Petitioner-Plaintiff to direct Respondent No.4 to produce documents viz. Development Agreement dated 18.01.2004, executed between Vijaysingh Patwardhan and Shrinivas Jaynarayan Bajaj, and the Power of Attorney dated 27.08.2009 by Vijaysingh Patwardhan in favour of Bajaj. By order dated 04.01.2018, the learned Trial Judge dismissed the application filed by the Plaintiff to adduce secondary evidence, in respect of the aforesaid documents. By impugned order dated 01.02.2019 the trial Judge has dismissed the another application filed by the Petitioner-Plaintiff for adducing secondary evidence in respect of the same documents.
(3.) The Petitioner and the Respondents shall be hereinafter referred to as the Plaintiff and Defendants.;