VANDNA GARG Vs. SANITTAR PAUL DHIR AND ORS.

JUDGEMENT

(1.) This is a revision petition against the order dated 08.10.2015 passed by Civil Judge (Junior Division), Gidderbaha vide which application under Order 11 Rule 12 to 15 read with Sec. 151 CPC for issuance of direction to plaintiff to discover and produce the documents and supply attested copies thereof has been dismissed. Discovery on oath and produce the documents by way of supplying attested copies are me requirements of the provision in terms of Order 11 Rule 12 to 15, for which there must be proper and concise pleadings in terms of the plaint. Failure on the part of plaintiff may entail in dismissal of suit under Order 11 Rule 21 CPC, therefore, pleadings in terms of plaint should be categoric so as to invite specific stand by the defendant.

(2.) Defendant by moving the present application has sought production of following documents:

(3.) In reply thereto, plaintiff has replied in the following manner: