SATYA DEV SAINI Vs. BALDEV DOGRA

JUDGEMENT

(1.) Defendant No. 1 is in Revision Petition against order dated 14.05.2015.

(2.) Plaintiff filed a suit for declaration that the plaintiffs and defendant Nos. 6 and 7 are owners in possession of the disputed land. The suit was instituted on 18.08.2010. Issues were framed on 13.01.201

(3.) Plaintiff filed an application for issuance of directions to the defendant to produce on record the documents relied by them in the written statement. Aforesaid application was decided by the Court vide order dated 10.09.2012, relevant part of the order reads as under: