MOHAN LAL Vs. SANT RAM

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 15.11.2008 whereby the learned Trial Court permitted the defendants to place on record some additional documents.

(2.) NORMALLY in proceedings under Article 227 of the Constitution of India, one would not interfere in the order of a learned Trial Court which has been passed in exercise of its jurisdiction and definitely the learned Trial Court had jurisdiction to allow such an application. However, there are peculiar facts of this case which show that the learned Trial Court has in fact passed a perverse order which is contrary to her earlier orders and, therefore, interference under Article 227 is called.

(3.) I have heard Sh.Karan Singh Kanwar, learned counsel for the petitioners and Sh.Rupinder Singh, learned counsel for the respondents.