AKESH KUMAR JAIN Vs. HARMEET SINGH BAKSHI

JUDGEMENT

(1.) The application has been filed by the appellants under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 for filing an additional document on record for purposes of hearing the present appeal. The document in question is the Will dated 6.4.93 alleged to have been executed by late Shri Bakshi Shamsher Singh'in favour of Mr; S.S. Sahni in respect of the first floor of property bearing No. D-1059, New Friends Colony, New Delhi. It has been stated in the application that since the appellants were not parties to the present document, they could not obtain copy of the same on an earlier date. It has been further averred that the document in question is of an unimpeachable nature and the same may be considered for purposes of hearing the present appeal.

(2.) In view of the averments made in the application, we are of the view that no harm or prejudice is likely to be caused to the other party in case the application filed by the appellants is allowed. The- document is taken on record and will be considered in the appeal.

(3.) This application has been filed by the appellants under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing certified copies of documents and typed copies of annexures which form a part of the record before the learned Single Judge and are stated to have been filed for purposes of reference.