KISHNIYA Vs. TARSEM LAL & ANOTHER R

JUDGEMENT

(1.) Present petition has been filed against the impugned order dated 05.05.2017 passed by the the Senior Civil Judge, Nalagarh, District Solan, H.P., in Civil suit (Case No.33/1 of 2013, Whether reporters of the local papers may be allowed to see the judgment? Yes titled as Tarsem Lal Vs. Kishniya & another) filed by respondent No.1-plaintiff against the present petitioner-defendant for possession of suit land by way of Specific Performance of Contract and in alternative for Damages, whereby an application filed by respondent No.1-plaintiff under Order 7 Rule 14(3) CPC seeking permission to produce and place on record 'agreement to sell' dated 17.05.2005 alongwith one receipt dated 05.07.2005, has been allowed. Respondent No.2 is the proforma defendant in the main suit.

(2.) I have heard learned counsel for the parties and perused the record of the trial Court.

(3.) At the time of filing and decision of the application under Order 7 Rule 14(3) CPC, suit was at the stage of examination of plaintiff's witnesses.