MANOHAR LAL Vs. TARA CHAND

JUDGEMENT

(1.) Both these petitions have been filed under Article 227 of the Constitution of India impugning orders of the Trial Court, whereby the applications of the petitioners/defendants [hereinafter 'defendants'] for placing on record documents, have been dismissed.

(2.) In CM(M) 951/2021, the defendant has impugned orders passed by the Civil Judge-03, Central, Tis Hazari Courts, Delhi, being (i) the order dated 10th October, 2019, whereby the application of the defendants under Order VIII Rule 1A and Rule 3 read with Section 151 of the Code of Civil Procedure, 1908 (CPC) has been dismissed; and, (ii) the order dated 26th February, 2020, whereby the review of the aforesaid application preferred by the defendants has been dismissed.

(3.) In CM(M) 1066/2021, the defendants have impugned the order dated 09th November, 2021 passed by the Civil Judge-03, Central, Tis Hazari Courts, whereby the application filed on behalf of the defendants under Order XIII Rules 1 and 2 of the CPC has been dismissed.