CHANDAN SINGH Vs. DEEWAN SINGH

JUDGEMENT

(1.) THIS petition under Article 227 assails interlocutory order dated 19.2.2008 passed in Civil Suit No. 8 -A/2008 by Civil Judge Class II, Vidisha where by an application under Order 7 Rule 14(3) CPC preferred by the plaintiff/petitioner herein for production of documents in support of the contentions made in the plaint, has been rejected.

(2.) LEARNED counsel for the rival parties are heard.

(3.) LEARNED counsel for the petitioner placing reliance on the decision of single bench decision of this court in the case of Suresh Patel and Anr. v. Antar Singh Patel and Ors. reported in : 2007(4) MPLJ 384 contends that since there was no prejudice cause to the other side in producing the said documents, the prayer for production ought not to have been rejected, especially when the trial was yet to begin.