SURJIT KAUR Vs. GURDEV SINGH

JUDGEMENT

(1.) COUNSEL for the petitioner, impugning order dated 28.5.2014 of the lower court whereby additional evidence for production of birth certificate of Smt. Surjit Kaur and death certificate of Smt. Dhan Kaur has been refused, urges that these documents which already exist, could not be produced as these were not made available by the appropriate authorities where application was moved for obtaining the same. It is claimed that now since these documents have become available and are necessary for adjudication of the matter in controversy more competently and effectively, the petitioner may be allowed to produce these documents.

(2.) NO notice to the opposite side is being issued to avoid delay and further because no prejudice would be caused to the other party.

(3.) NOTWITHSTANDING the fact that evidence of the petitioner was closed by orders of the court but these documents are necessary for adjudication of the matter in controversy and being not manipulated, are allowed to be produced in evidence.