ZARI BAI Vs. SONIA AND OTHERS

JUDGEMENT

(1.) Plaintiff-Petitioner is in the revision petition against the order passed by the learned trial Court dismissing the application under Order 11 Rule 14 of the Code of Civil Procedure.

(2.) When the case is for final arguments, plaintiff filed an application praying that the defendant be directed to produce Income Tax Returns and documents relating to the previous litigation.

(3.) The learned trial Court considered the application and found that parties were alive to the dispute involved in the case and have already led their evidence. The Court has further considered that when the case is at final stage, application cannot be allowed particularly when burden was upon the plaintiff to prove that the defendant had no paying capacity to give sale consideration as alleged.