BABY MAHILA Vs. JAGMOHAN SINGH

JUDGEMENT

(1.) THIS petition under Article 227 of Constitution of India has been filed assailing the interlocutory order passed on 12.05.2011 in Case no. 11 -A/2010 by Civil Judge Class I, Bhander, Distt. Datia, whereby the Court has closed the right of defendant/petitioner herein to adduce evidence.

(2.) LEARNED counsel for the rival parties are heard on the question of admission.

(3.) ON 12.05.2011, the defendant sought time to adduce evidence on the ground that today he has brought certain photocopies of the documents whose original he has not brought to the Court. The trial Court closes the right of the defendant to adduce evidence by observing that under the amended CPC, all documents sought to be relied upon by the defendant ought to be presented alongwith the written statement and therefore, the prayer for adjournment was declined. The trial was then fixed for final arguments on 20.06.2011.