ANJANA Vs. JASWANT

JUDGEMENT

(1.) Challenge is to order dated 03.10.2011 passed by the learned Civil Judge (Sr. Divn.) Rewari, whereby application for producing additional evidence of the petitioner has been dismissed.

(2.) Learned counsel for the petitioner has placed reliance on the judgments of this Court rendered in a case of Gurdial Singh and others vs. Mam Chand and others, 2011 1 RCR(Civ) 690, Jeeto @ Smt. Manjit Kaur vs. Union of India, 2007 4 RCR(Civ) 408 and M/s Amba Maa Mills vs. Haryana State Indl. Dev. Corpn and another, 2007 3 RCR(Civ) 637 to contend that additional evidence can be lead under order 41 rule 27 if the document sought to be produced in additional evidence is crucial to the proper adjudication and decision of the case between the parties. Mere delay should not be of much significance. There is ample power with the Court to permit adducing of the additional evidence either on its own accord or on an application of any of the parties subject to the condition that good reasons are required to be recorded.

(3.) Heard.