JEET LAL Vs. KAMALJEET SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is directed against the order passed by the learned Civil Judge (Junior Division), Court No.IV, Hamirpur, whereby he dismissed the application filed by the petitioner under Order 7, Rule 14 CPC, for permission to produce on record certain documents.

(2.) The petitioner had filed the application on the ground that the defendants' witnesses had wrongly mentioned that there was no tree over the suit land. But, in the khasra girdawari, it had been reflected that there were number of trees standing thereupon and, therefore, he be permitted to produce on record the copy of khasra girdawari, copy of aks musavi, copy of certificate of Gram Panchayat, Bahanwin, District Hamirpur and copy of the Will dated 29.08.2012 and certain photographs.

(3.) This application was rejected by the learned Court below on the ground that the application was not maintainable on account of inordinate delay in filing the same and moreover the documents attached were not perse admissible in the eyes of law.