MOHINDER SINGH EX HEAD CONSTABLE NO 101/GRF Vs. STATE OF HARYANA THRU DIRECTOR GENERAL OF POLICE HARYANA, CHANDIGARH

JUDGEMENT

(1.) The prayer of the plaintiff to produce certain documents by way of additional evidence under Order 18, rule 17-A of the Code of Civil Procedure was declined on the ground that the requirements of the said rule were not satisfied. May be that was so but it has been time and again held by the Supreme Court that the rules of procedure are meant to advance the cause of justice and not to thwart it.

(2.) The provisions of Order 18, Rule 17-A of the Code could not be interpreted in a manner which defeats the cause of justice and for any negligence on the part of a party, the opposite party, can then be compensated with costs.

(3.) It is not disputed by the learned counsel for the respondents that the documents sought to be produced were not of doubtful authenticity.