SHANKAR DASS Vs. HET RAM

JUDGEMENT

(1.) A civil suit stood filed by the plaintiff /petitioner herein (for short the "plaintiff") vis-à-vis the defendant/respondent herein (for short the "defendant") qua the latter standing permanently restrained from causing any sort of interference upon the suit land.

(2.) During the pendency of the suit aforesaid, an application constituted under the provisions of Order 7 Rule 14 readwith Section 151 CPC stood preferred by the plaintiff before the learned trial Court wherein he sought a relief qua the learned trial Court permitting him to produce/adduce the following documents:-

(3.) The documents aforesaid as stood concerted by the plaintiff to be, with the leave of the Court, produced therebefore, had not come to be appended alongwith the plaint nor they stood depicted in the list of documents relied upon by the plaintiff, whereupon their production before the learned trial Court was statutorily barred, for overcoming effect whereof, the plaintiff under the aforesaid motion made therebefore sought the apposite leave of the learned trial Court, to hence adduce/produce them therebefore, their existence/adduction on record being just and essential for deciding the controversy engaging the parties at lis.