D C GUJARKAR Vs. BHEL ANUSUCHIT JATI/JANJATI KARAMCHARI GRAH NIRMAN SAHAKARI SAMITI MARYADIT, BHOPAL & ANOTHER

JUDGEMENT

(1.) The appellant has filed this second appeal against the judgment and decree dated 23.1.2002 passed by the Second Additional District Judge, Bhopal in Civil Appeal No.1-A/2002 affirming the judgment and decree dated 22.7.2000 passed by the 4th Civil Judge Class-II, Bhopal in Civil Suit No.9-A/1999.

(2.) Before considering the merits of the appeal, this Court has to pass order on IA No.5605/2012, which is an application filed under Order 41 Rule 27 of CPC for bringing additional documents on record. The appellant has also filed IA No.14588/2015 by which appellant D.C.Gujarkar has sought to file as many as five documents, which are as under:-

(3.) The appellant has submitted that the aforesaid documents which the appellant seeks to rely upon at this stage are material documents, which goes to the root of the matter and the same could not be submitted by the appellant during the period when the civil suit was pending between the parties. Hence, it is submitted that the appellant may be allowed to file the aforesaid documents on record. The appellant has also filed IA No.1571/2009 by which he seeks to rely upon the six documents, which are as under:-