ANNAJI BABAJI Vs. PATSON AGENCIES

JUDGEMENT

(1.) At the stage of admission, the respondents are notified. Accordingly, the first respondent has put in appearance through a counsel. As far a,s the 2nd respondent is concerned, it is stated that he has remained ex-parte in the trial Court. Therefore, the matter is heard on merits.

(2.) This revision petition is directed against the order dated 10-11-1980 passed by the learned II Addl. Civil Judge, Belgaum, rejecting an application (I.A. No. 1) filed by the petitioner-plaintiff to direct defendant No. 1 to produce certain documents which are in its possession as mentioned in the application.

(3.) The learned Judge has rejected the application on the grounds that the documents are not relevant; that the petitioner-plaintiff has no right to seek a direction to the defendants to produce the documents under Rule 14 of Or. XI CPC (hereinafter referred to as 'the Code') .