SEEMA ANAND Vs. PREM KUMAR

JUDGEMENT

(1.) Our applications have been disposed of vide the impugned order dated 21.03.2012. Two applications have been filed by the plaintiff and two applications have been filed by the defendant. The two applications filed by the plaintiff were; the first application was under order 13 Rule 2 of the Code of Civil Procedure (hereinafter referred to as the `Code') seeking permission of the Court to place on record the original document i.e. agreement to sell by virtue of which he had claimed ownership in the suit property; present suit is a suit for possession; the plaintiff had relied upon the agreement to sell dated 21.04.2008 claiming ownership in the suit premises; admittedly the photocopy of the aforenoted document had been filed but it could not be exhibited; in the course of testimony of PW-1 as the original document was not on record; it had only been marked; it was at that stage when the present application had been filed by the plaintiff under Order 13 Rule 2 of the Code seeking permission of the Court to place on record the original of the aforenoted document. Reply had been filed opposing the application primarily on the ground that the original document had not been filed in the time frame; it should have been filed along with the plaint and could not have been filed later on. The authenticity and validity of the aforenoted document has not been questioned. Record shows that along with the suit for possession photocopy of this document had been filed; in this application under scrutiny it had been averred that it was only when the testimony of PW-1 was in progress that the present application had been filed as the plaintiff realized that it was only a photocopy and not the original which had been filed; it was then marked and not exhibited. Validity of the document not being disputed and this application having been filed at the stage when the evidence of the plaintiff was in progress, the impugned order allowing the prayer made by the applicant/plaintiff in no manner suffers from any infirmity.

(2.) THE second application which had been allowed was the prayer of the plaintiff seeking permission of the Court to place on record the list of witnesses was taken on record. This was during the testimony of PW-1 which was in progress at that stage. THE order on this application also suffers from no infirmity.

(3.) BY way of the aforenoted present two applications which the defendant has field, he is seeking to raise the same issue which already stood decided by the trial Court on 21.04.2009 and stood endorsed by the High Court on 28.05.2010; these applications filed by the defendant are nothing but an abuse of the process of the Court and had been filed only with an intent to delay the progress of the case and this was noted in the correct perspective in the impugned order.