V P SHARMA Vs. MANU KHANNA

JUDGEMENT

(1.) THIS Appeal is directed against the Order dated 19.7.2010 passed by the learned Single Judge refusing to grant Leave to place on record certain additional documents holding the same to have been filed after inordinate delay.

(2.) THE dispute pertains to partition of the property bearing No.C-18, Shivalik, New Delhi which is in the joint possession of the Appellant/Defendant, and the Respondent/Plaintiff and his mother through whom the subject Suit has been filed.

(3.) PURSUANT to this liberty granted by the Division Bench, the Respondent filed his additional Affidavit on 17.3.2008 through his mother. The Appellant, however, filed an Application bearing IA No.3419/2010 on 12 (17?).3.2010 seeking to bring on record some original documents allegedly in response to the additional Affidavit filed by the mother of the Plaintiff.