BALDEV SINGH Vs. NACHATTAR SINGH AND ORS.

JUDGEMENT

(1.) Challenge in this revision petition is to the impugned order dated 18.8.2000 passed by the Additional District Judge, Faridkot, whereby the application under Order 41 Rule 27, Civil Procedure Code, was dismissed.

(2.) A decree for possession was passed in favour of the plaintiff -respondents and against the petitioners on May 13, 1997. Aggrieved by that judgment and decree, the petitioners preferred an appeal which is still pending before the first appellate Court. During the pendency of the appeal, an application under Order 41 Rule 27, CPC was filed with a prayer that the petitioners may be permitted to place on record certified copies of the plaint, written statement, order in civil suit No. 143 of 14.5.1993 re. "Nachattar Singh etc. v/s. Baldev Singh etc." decided on 21.8.1993.

(3.) The learned. Addl. Distt. Judge vide impugned order has come to the conclusion that all the aforesaid documents were in the knowledge of the petitioners. The said suit was decided on 21st August, 1993 whereas the present suit filed on 14.121993 was decided on 13.5.1997. The application under Order 41 Rule 27, CPC has been moved on 3.10.1999 with a view to prolong the proceedings.