RAJINDER KUMAR Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE petitioner/defendant has challenged the Order dated 04.05.2006 passed by the 2nd Addl. Munsiff, Jammu, dismissing the application of the petitioner/defendant for permission to file the documents in terms of Order 13 Rule 2 of C.P.C., read with Section 151 C.P.C.

(2.) IT is necessary to notice the brief facts of the case, which have given birth to this revision petition.

(3.) THE petitioner/defendant filed written statement, wherein he has made mention of a Sale Deed dated 17.03.1964, registered on 18.03.1964 and a Will Deed dated 30.12.1987, as well as Sanction granted by the Municipal Corporation, Jammu. He has also annexed the Photostat copies of the said documents i.e. Sale Deed, Will Deed and Sanction, with the written statement.