YASH PAL KOTWAL Vs. JAGDEV SINGH

JUDGEMENT

(1.) THIS is a petition filed by the petitioner against the order passed by District Judge Jammu on 11 -8 -1997, whereby respondent No.1 has been allowed to place on record certified copies of a sale deed as well as mutation and jamabandi.

(2.) SOLE ground urged by Sh. Gill, while appearing in support of this revision, was that the permission to file documents has been granted in a cussory and routine manner without application of mind by the court below. In support of his submission, reliance was placed in Cimmco Ltd. Vs. Shyam Mohan Jain, AIR 1997 Rajasthan 180, and thus he prayed for allowing the revision petition by setting aside the impugned order.

(3.) THE plea taken on behalf of petitioner has been controverted by learned counsel appearing for the respondent, who submitted that there is no jurisdiction error in the order impugned which calls for no interference or even entertaining this revision within the meaning of section 115 Civil Procedure Code.