VIDYA DUTT Vs. BHADRI DEVI (DIED) THROUGH LRS

JUDGEMENT

(1.) This petition has been filed against impugned order dated 27.4.2016 passed by learned Civil Judge (Junior Division), Rajgarh Camp at Sarahan District Sirmaur (H.P.), whereby application preferred by the plaintiff under Order 7 Rule 14 read with Section 151 CPC seeking permission to produce and place certain documents on record has been rejected.

(2.) I have heard learned counsel for the parties and have also gone through the record placed on record.

(3.) The applicant/plainitff has filed a suit for declaration with consequential relief of permanent prohibitory injunction, assailing the mutation for inheritance of property of one Shri Tula Ram in favour of defendant No.1 Bhadri Devi (now deceased) on the ground that said defendant had customary divorce from her husband late Shri Tula Ram on 26.1.1986 as per Reet prevalent in the ilaqua and Biradari and had parted with said Tula Ram forever.