AJIT SINGH Vs. BHAVI CHAND

JUDGEMENT

(1.) THIS is plaintiffs' second appeal challenging the judgment and decrees of the Courts below. No certified copy of the impugned judgment and decree passed by the Additional District Judge, Faridabad was placed on record along with this appeal and instead, a photocopy and typed copy of the same was placed on record. Along with this appeal, an application under Order 41 Rule 1 read with Section 151 CPC for exemption from filing certified copy of the aforesaid judgment was also filed.

(2.) NOTICING the aforesaid fact, this Court vide order dated 9.2.2010 had adjourned the case to enable the appellants to place on record certified copy of the impugned judgment and decree passed by the Lower Appellate Court. However, even till today, compliance of the aforesaid order has not been made.

(3.) IN these circumstances, I do not find any justification for allowing the application for granting exemption to the appellants from placing on record certified copy of the judgment and decree dated 13.3.2009 passed by the Additional District Judge, Faridabad and the aforesaid application is dismissed.