SMT. BATOOLAN BEGUM Vs. KISHAN LAL

JUDGEMENT

(1.) Heard learned Counsel for the revisionist and also the learned Counsel for the opposite-party.

(2.) The revision is being finally disposed of at the admission stage.

(3.) In a suit for specific performance of agreement to sell, an application was moved by the plaintiff at the close of the trial and before arguments were heard by the trial Court for permission to file photostat copies of two documents and also certain documents per list 89-C. There was also a prayer for passing tenders for depositing a sum of Rs. 4,40,000.00 in the Court below. The application was contested by the defendant.