INTELLI CARE Vs. ROOTS MULTICLEAN LTD

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 13/2/2023 passed by the Civil Judge-01, South East District, Saket Courts ('Trial Court') in CS SCJ No. 190/2017, allowing the application filed by the Respondent under Order 7 Rule 14(3) of Code of Civil Procedure, 1908 ('CPC') read with Sec. 151 of CPC for placing on record additional documents i.e., three (3) invoices.

(2.) Learned counsel for the Petitioner states that the Trial Court erred in allowing the application filed by the Respondent on the ground that the filing of the said documents is in contravention of Order 7 Rule 14 of CPC, which governs the ordinary civil suit.

(3.) In reply, the learned counsel for the Respondent states that the claim in the plaint itself is based on these three (3) invoices, which are now sought to be placed on record, as is evident from the averments made in the plaint and more specifically the ledger statement filed along with the plaint. He states that the averments in the plaint have to be read along with the ledger statement. He states that the number, date and amount of the said invoices is duly mentioned in the ledger filed with the plaint.