RAVI KUMAR Vs. SALOCHNA DEVI

JUDGEMENT

(1.) Heard. The only ground for dismissal of the application filed by the petitioner for placing on record documents under Order 7 Rule 14 CPC is that the petitioner has nowhere disclosed what prevented him from producing such documents on record at the time of filing of the suit when they were in existence. It is nowhere explained how these documents are related to the present suit and essential for just disposal of the matter.

(2.) To say the least, the reasoning given by the learned trial Court is not at all sustainable in view of the fact that it is the specific case of the petitioner that the documents could not be attached with the plaint at the time of filing of the suit as majority of these documents were not available with the petitioner at the time of filing of the suit and some of the documents had recently been procured by him.

(3.) That apart, the specific averments made in the application are that the documents are important and are absolutely essential for deciding the real controversy between the parties.