ASHOK KUMAR SHARMA Vs. SUSHIL CHANDER SHARMA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the impugned order dtd. 23/10/2019, passed by the ld. ADJ-12, Central District, Tis Hazari Courts, Delhi, by which the application under Order VIII Rule 1A of the CPC, was dismissed by the Trial Court. By the said application the Defendant in the suit/ Petitioner herein, sought to place on record certain documents.

(3.) The brief background is that a civil suit bearing Suit No. 514/2008 for possession and recovery of arrears of mesne profits and damages, was filed by Mrs. Shakuntala Devi " " wife of Late Mr. Rajinder Pal Sharma against the Defendant " " Mr. Ashok Kumar Sharma. Mr. Rajinder Pal Sharma and Mr. Ashok Kumar Sharma are brothers. The suit property is the first floor of the property bearing No. H-72, Shivaji Park, Punjabi Bagh, New Delhi-110026. The suit was tried before the ld. ADJ, and the Plaintiff examined four witnesses and closed his evidence. The Defendant examined three witnesses including an official from the Army Base Workshop, Delhi Cantt., to bring on record documents relating to the appointment, salary and pension of Mr. Rajinder Pal Sharma and Late Mr. Jaswant Rai Sharma. Thereafter, the matter was fixed for final arguments.