SUSHIL K BHARDWAJ Vs. GOPI CHAND AND OTHERS

JUDGEMENT

(1.) The plaintiff at the final stage of arguments filed an application seeking a direction to the 3 rd defendant to produce the original sale deed executed by the 1 st defendant in favour of him. The same was dismissed by the trial Court. Hence, the plaintiff has preferred the present Revision.

(2.) The Revision petitioner has contended in the application seeking production of the original sale deed withheld by the 3 rd defendant having just produced the certified copy thereof that the 3 rd defendant has deliberately withheld the sale deed. The production of the original sale deed would enable the Court to come to a conclusion whether the said sale deed was a sham and bogus document or not. The sale deed dated 31.3.2005 and the alleged agreement of sale marked as Ex. D3 were prepared at the same point of time. It has been further contended that physical examination of the original sale deed is essential to determine the matter in controversy.

(3.) The defendants would contend that production of the original sale deed dated 31.3.2005 has been sought at the fag end of the trial.