MUNICIPAL CORPORATION Vs. ASHWANI SAINI

JUDGEMENT

(1.) Petitioners are aggrieved against order dtd. 1/9/2023, passed by learned Senior Civil Judge, Sirmour, District Sirmour, H.P. in C.M.A. No. 458-6 of 2023, whereby respondents have been allowed to place on record certain documents.

(2.) Respondents herein are the plaintiffs in Civil Suit No. 4050 of 2013 before learned Trial Court and have claimed damages against petitioners herein/defendants. During the proceedings of Civil Suit, an application was filed by plaintiffs under Order 7 Rule 14(3) of the Code of Civil Procedure, for placing on record certain documents. Learned Trial Court has allowed the prayer.

(3.) Learned counsel for the petitioners has submitted that prejudice has been caused to the petitioners as the documents have been allowed to be placed on record at a very belated stage. Parties have already led their evidence.