PREM LATA MALHOTRA Vs. SHIV NATH SHARMA

JUDGEMENT

(1.) Two suits are being tried together before the City Judge (Sub Judge), Jammu, One Mr. Vinod Abrol Law Officer, State Financial Corporation, J. and K., Jammu, appeared as witness. The list of witnesses given earlier by the plaintiff had showed one witness as, "Concerned Clerk, State Financial Corporation with record of loan, mortgage deed including all documents pertaining to Shandy Hotel, Bankey Behari Market, Jammu.

(2.) The summons were issued and one Mr. Vinod Abrol appeared for State Financial Corporation, Jammu. When his statement was being recorded, questions were asked by the plaintiff counsel regarding a loan transaction between the State Financial Corporation and the plaintiff for grant of loan of Rs. 12 Lakhs. The witness deposed that mortgage deed for ensuring the repayment of loan was executed between the State Financial Corporation and the plaintiff in January 1984. He deposed before the Court that he has brought the original motgage deed. This was objected to by the learned counsel for the defendants. The learned counsel for the parties thereof sought time to argue the matter.

(3.) The learned Judge after hearing the arguments came to the conclusion that the witnesses can be allowed to produce the copy of the documents in the Court.