ASSAM BROOK LIMITED Vs. BORGONG CATHOLIC HOSPITAL

JUDGEMENT

(1.) THE challenge made in this revision petition filed under Article 227 of the Constitution of India is an order dated 27. 11. 2006 passed in Money Suit No. 23 of 2003 by the learned Civil Judge (Sr. Divn.), Karimganj.

(2.) BY the impugned order, the learned trial Judge accepted certain additional documents filed by the plaintiff in the suit, which were, admittedly, not filed at the time of presentation of the suit. The plaintiff/respondent instituted the aforesaid Money Suit, inter alia, praying for a decree for Rs. 13,17,773/- against the defendant on account of medical services rendered to the patients of the defendant on diverse dates, pendentilite interest and for other reliefs. Along with the suit, the plaintiff filed as many as 717 documents, which are the bills allegedly issued on different dates by the plaintiff to the employees of the defendant/petitioner.

(3.) THE basic cause of action, as disclosed by the plaintiff, is at paragraph 6, which reads as follows:-