ARVIND Vs. SMT. PUSHPA @ DEVI

JUDGEMENT

(1.) Order dated 16.05.2015 passed in Civil Suit No.54 - A/2009 is being questioned by the plaintiff vide present writ petition under Article 227 of the Constitution of India; whereby, trial Court rejected the application for taking document on record.

(2.) Vide application in question the plaintiff sought leave to produce ten documents, these were sale deed dated 25.02.1985, 11.03.1985, Sanshodhan Panji dated 25.01.1981, Transfer Certificate dated 20.07.1955, School Leaving Certificate 12.06.1993, Marksheet 1965, Medical Certificate 11.02.2015, Certificate by Allahabad Bank dated 28.05.2014 and Marriage Card envelope dated 23.05.1972 stating they are necessary to determine the conflict. The trial Court observed :

(3.) Sub -Rule (3) of Rule 14 of Order 7 of the Code of Civil Procedure, 1908 (for brevity 'CPC') mandates