SARTO Vs. DHAN RAM

JUDGEMENT

(1.) THIS petition is directed against the Order of the Senior Sub Judge Sonepat dated 17. 4. 1992 whereby, the application filed by the plaintiff petitioner to adduce additional evidence with regard to the transfer deed of lease rights dated 17 11. 1981 has been declined.

(2.) THE suit has been filed by the petitioner for a declaration and possession of 27 kanals 2 marlas of land and it was alleged in the application that 17 kanals 7 marlas of the said land was previously on lease with Dhan Ram son of Sis Ram for five years from kharif 1980 to Rabi 1985, and Dhan Ram aforesaid had transferred the lease rights from Kharif to Rabi 1985 to Randhir Singh, brother of the petitioner vide deed dated 17. 11. 1981 and, in accordance there of the possession had been handed over to the subsequent lessee The petitioner has also sought to challenge the lease deed allegedly executed by her in favour of the defendant/respondent on 8 3. 1983 as the same is alleged to have been got executed fradulently by the latter The case of the petitioner was that the possession of land in dispute had remained with Randhir Singh and had never been transferred to the respondent by virtue of the lease deed dated 8. 3. 1983. It was also asserted in the application that the lease deed was brought to the notice of her counsel who had inadvertantly neglected to put it in, in the course of evidence. In response to the application the stand of the respondent was that in fact there was in lease deed dated 17. 11. 1981 as it had not been raised upon nor alluded to in the plaint or in the replication and was not in any event relevant to the case It was also asserted that the acceptance of the application at so a belated stage would have the effect of setting up of an entirely new case in the trial which was already six years old. The Court found that the case was at an advanced stage as the parties thereto had already completed their evidence, and, as such, the application was highly belated. It, however, found that the document in question being a registered one could not have been forged and that the applicant should not be made to suffer for any lapse on the part of the lawyer. It was also stated that the relevance of the document aforesaid to the issue involved was not established and it being very much in the knowledge and possession of the petitioner, could very well have been relied upon in the pleadings or at least alluded to in the evidence. Having held as above, the trial Court dismissed the application against which the present revision petition has been filed.

(3.) IT has been urged by Mr. H. L. Sarin, learned counsel for the petitioner that the rules of procedure were in fact a means to an end which was to secure the cause of justice and mere technicalities should not frustrate the effort in that direction. He has cited Jai Jai Ram Manohar Lal v. National Building. Material Supply, Gurgaon, A. I. R 1969 S. C. 1267 and Punjab and Sindh Bank Limited v. M/s Tosh Metal and Alloys Industries (Pvt.) Ltd. , 1980 Cur. L. J. 16. 5, to this effect He has further stated, relying on the findings recorded by the trial Court that the document, being a registered one, could not have been forged and as no party should be made to suffer for a lapse on the part of his counsel, the document should have been allowed to be produced in evidence.