KARTAR SINGH Vs. SUBE SINGH

JUDGEMENT

(1.) Petitioner-defendant has challenged the order passed on 16.2.1995 by Shri S.K. Tandon, Civil Judge, Delhi in Suit No.754/93 by which the plaintiff-respondent was permitted to produce documents during the course of his evidence.

(2.) Petitioner's counsel was heard on 8.8.1997. None appeared for the respondent.

(3.) Plaintiff-respondent on 13.1.1992 filed a suit for specific performance against the defendant-petitioner. Needless to add that receipts mark A and mark B were permitted to be produced on 16.2.1995, during the statement of the plaintiff. The same were neither produced by the plaintiff along with the plaint, nor the were relied upon. The documents were permitted to be produced when the plaintiff was deposing in support of his case as Public Witness 1. That part of the statement at which the documents were permitted to be produced reads: