VINEY GOEL Vs. RAKESH GOYAL

JUDGEMENT

(1.) CM NO.19908-CII of 2019

(2.) This revision is directed against the impugned order dated 02.07.2019 (Annexure P-20) passed by the Ld. Civil Judge (Junior Division), Dera Bassi, District Mohali.2. It may be mentioned that in their application under Order XVIII Rule 18 read with Section 151 of the CPC (Annexure P-18), the prayer of the Petitioners, who are both the Defendants in the Suit pending before the Ld. Court below, was to direct the Respondent-Plaintiff to produce the Vehicle being Maruti Omni Van having registration No.CH 01 AG 3702, in the name of Petitioner No.2 along with its original Registration Certificate and Insurance Documents before the Court.

(3.) The Ld. Court below rejected the aforesaid application by observing inter alia: