ANITA CHANDRA Vs. SUDHIR CHANDRA

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 16.12.2020 passed by the learned Additional District Judge-03, District East, Karkardooma Courts, New Delhi in Suit, being CS No.2261/2016 titled Sudhir Chandra v. Col. Dinesh Chandra & Anr., allowing the application of the respondent no.1 for a direction to the petitioner to file the documents in original before the Court under Section 31 of the Specific Relief Act, 1963 (hereinafter referred to as the Act).

(2.) The suit has been filed by the respondent no. 1 praying for the following reliefs:

(3.) At the stage when the suit was listed for final arguments, the respondents filed an application seeking filing of the documents in original by the petitioner. The said application has been allowed by the learned Trial Court observing as under: