AADAR SINGH Vs. BASSIARK TRADING CO.

JUDGEMENT

(1.) PETITIONER has filed this petition under Article 227 of the Constitution of India challenging the order dated 4.7.2013 (Annexure P5.).

(2.) LEARNED counsel for the petitioner has submitted that the trial Court has erred in dismissing the application moved by the petitioner for permission to lead secondary evidence. The application was liable to be allowed subject to proof of loss of documents in question. In support of his arguments learned counsel has placed reliance on Ashok Kumar Sachdeva vs. Harish Malik : 2007(4) RCR (Civil) 311 wherein it was held as under: -

(3.) LEARNED counsel has further placed reliance on Smt.J.Yashoda vs. Smt. K.Shobha Rani : 2007(2) RCR (Civil) 840 wherein it was held as under: -