ONKAR SINGH Vs. RAVINDRA MALHOTRA

JUDGEMENT

(1.) PETITIONER , herein, is defendant in Civil Suit No. 23 of 2007, that has been filed against him by the respondent, before the trial Court, for recovery of Rs. 3,98,747 -23. During the pendency of the suit, the respondent, herein, filed an application for directing the petitioner to produce the following documents: -

(2.) IT is the case of the respondent that he supplied electronic goods to the petitioner for a sum of Rs. 2,85,546/ -, that have not been paid, but the petitioner has been alleging that he had already paid the said amount to the respondent. The petitioner is an income tax payee and is holding Permanent Account Number. An income tax payee is required to show the payments in his balance -sheet, filled annually. These documents are in possession of the petitioner and are essential documents for deciding the real controversy between the parties. So, prayer was made that the petitioner may be directed to produce the documents (supra), on the file of the suit.

(3.) AFTER hearing both the sides, the trial Court, vide impugned order dated 11.4.2013 (Annexure P -3), allowed the application and directed the petitioner, herein, to produce the documents mentioned in the application, that -have been reproduced in the earlier part of this judgment.