BHAG SINGH GAMBHIR Vs. RAMA ARORA

JUDGEMENT

(1.) This is an application filed on behalf of the plaintiffs under Sec. 151 CPC for allowing the plaintiffs to place on record additional documents.

(2.) It is the case of the plaintiffs that during the recording of evidence of the witness of the defendant - Mr. Ankur Arora, the plaintiffs presented the 'returned envelope' in front of the witness to verify those addresses. However, the Local Commissioner refused to entertain/ put those envelopes on record. By way of the present application, the plaintiffs seek permission to place on record eight number of 'returned envelopes' which were received back by the plaintiffs with the return remarks. It is submitted that the 'returned envelopes', which the plaintiffs want to place on record, are not new and surprising document, but report the fate of the notices and letters issued on behalf of the plaintiffs. The said envelopes pertain to the letters/ speed post receipts that are already on the judicial record.

(3.) It has, thus, been prayed on behalf of the plaintiffs that the said additional documents may be allowed to be placed on record. The counsel for the plaintiffs has relied upon the following judgments: