KAPIL KUMAR SHARMA Vs. LALIT KUMAR SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 6th November, 2007 passed by the Division Bench of the Delhi High Court against the common order passed in FAO(OS)No. 443-444 of 2007. The said appeals were directed against the order dated 23rd July, 2007, passed by the learned Single Judge, dismissing the appellant's application, under Order 7 Rule 14, CPC, seeking leave to file additional documents in Probate Case No. 40 of 1999 and Civil Suit No. 1632 of 1996. The learned Single Judge by his said order dismissed the application and the said order was upheld by the Division Bench seemingly on the ground that the matters were ready for hearing and were at the stage of cross examination and, accordingly, such prayer could not be granted.

(3.) Having heard learned Counsel for the respective parties, we are unable to agree with the decision of the Division Bench as also the Single Bench as we have been informed that the cross-examination has not yet commenced. In such a situation, we see no reason for debarring the appellant from filing the additional documents in support of his claim.