STATE OF CHHATTISGARH Vs. SMT. JAMUNA DEVI

JUDGEMENT

(1.) This first appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against judgment/ decree dated 13.04.2006 passed by District Judge, Bilaspur, District- Bilaspur (C.G.) in Civil Suit No. 4- B/2002, wherein the said court decreed compensation to the tune of Rs. 4,08,000/- with interest against the appellant and in favour of respondents No. 1 to 4.

(2.) Heard on application dated 01.04.2019 filed under Order 41 Rule 27 read with Order 12 Rule 8 of C.P.C. seeking that respondents No. 1 to 4 be directed to produce the original X-ray report dated 14.08.2001 and opinion vide M.L.C. plate No. 192 (E).

(3.) Learned counsel for respondents No. 1 to 4 opposes the application.