HANS RAJ Vs. SURJEETO DEVI

JUDGEMENT

(1.) This is an application preferred by the applicant-appellant under Order 41 Rule 27 read with Sec. 151 of the Code of Civil Procedure, 1908 for producing documents i.e. pronote/receipt of Rs.17,000.00, mortgage deed alongwith special power of attorney executed by the applicant-appellant in favour of the husband of the plaintiff and deposition of Balwinder Singh in Sessions Case No.119 of 2016 by way of additional evidence.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) The plaintiff instituted a suit for possession by way of ejectment with respect to residential house (fully described in the plaint) (hereinafter referred to as 'the house in dispute'), situated at Saini Mohalla in Abadi of Village Ismailabad, Sub-Tehsil Ismailabad, District Kurukshetra. Recovery of Rs.42,000.00alongwith mesne profits was also sought.