OM PRAKASH CHEMIST Vs. RAJRANI GUPTA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Present petition has been filed with the following prayer:-

(3.) The suit filed by the landlord was dismissed. Thereafter, the revision was filed by the landlord, wherein the application 17C was filed by the landlord under Order 41 Rule 27 CPC for taking up the sale deed of the year 1983 on record. The application has been allowed by expressing the view that the certified copy of the sale deed, which is being filed by the revisionist, is necessary for the appellate court in reaching to a just decision. The said document will throw light on the facts regarding ownership of the disputed shop and that the revisionist has provided sufficient explanation for filing the said document. The application was allowed on cost.