RAVINDER AHUJA Vs. ANU GROVER

JUDGEMENT

(1.) VIDE order dated 7. 11. 2008 the trial court record had been summoned. The same has been received. Unfortunately, it reveals a pathetic state of affairs in the manner the same has been kept and in particular the plaint and vital documents proved at the trial being missing. We are of the opinion that an inquiry needs to be conducted by the Registrar (Vigilance) who may also take the help of the Officer on Special Duty.

(2.) BUT, before we deal with the our reasons as to why an inquiry needs to be held, since the appeal is listed for hearing on admission and for said purpose we had called for the trial court record, we have requested learned counsel for the appellant to hand over to us the copy of the plaint as also the documents which were exhibited at the trial and in particular Ex. PW-1/i, being the certified copies of the order dated 10. 7. 1990 and statements recorded of the litigating parties in Suit No. 140/1985.

(3.) LEARNED counsel for the appellant has handed over to us a copy of the plaint and the certified copy of Ex. PW-1/i i. e. the statements recorded on 10. 7. 1990 and the order passed thereon in Suit No. 140/1985.