ACHYATANANDA HOTA Vs. KHATIJA BIBI

JUDGEMENT

(1.) THE point for consideration in this Civil Revision filed by the defendants is; Are the defendants entitled to have inspection of the documents which are mentioned in the list filed under the provision of Order 7 Rule 14 (2) of the Civil Procedure code? The question arose thus: On September 1963 plaintiffs filed a suit for redemption of the mortgage bond dated 15-6-1920 against the defendants including the mortgagees defendants. 2, 3 and 16 who are petitioners in this Civil revision. In the plaint after verification a list of documents including 9 items was annexed. The description of these Hems of documents included in the list was not clear. For reference the list as annexed to the plaint is quoted as follows: "the documents to be relied upon: 1. Plaint of Gangaprasad if available from court record

(2.) COPIES of records of Civil Court.

(3.) SETTLEMENTS Parcha in respect of Khunti Nos. 30 and 68 of mouza Deharipally.