PRESIDENT Vs. JAGPAT SINGH

JUDGEMENT

(1.) This first appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against judgment/ decree dated 26.03.2007 passed by Second Additional District Judge (F.T.C.), Surajpur, District- Surguja (C.G.) in Civil Suit No. 3A/2004, wherein the said court decreed the suit filed by the respondent/ plaintiff/ landlord for eviction of the appellant/ defendant/ tenant from suit premise of 5 rooms situated in Khasra No. 168/2 at village- Satpata and for arrears of rent to the tune of Rs. 1,87,500/- and for future rent.

(2.) Heard on application dated 13.07.2014 filed under Order 41 Rule 27 of the Code of Civil Procedure, 1908 by the appellant seeking to file documents of inspection report for recognition of school and map with related documents.

(3.) Learned counsel for respondent opposes the application.