KRISHAN LAL Vs. KRISHAN

JUDGEMENT

(1.) This application under Section 151 of the Code of Civil Procedure has been moved for dispensing with the filing of certified copy of judgment and decree dated 8.6.2007 passed by the learned Additional Civil Judge (Senior Division), Narwana.

(2.) For the reasons stated in the application, CM is allowed. The applicants are exempted from filing the certified copy of judgment and decree dated 8.6.2007 and are permitted to place on record the typed copy thereof.

(3.) There is no provision under the Code of Civil Procedure for taking on record a document which is neither relied upon nor proved in evidence in accordance with law.