JEEVAN CHAND Vs. MULIDHAR AND ORS.

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 29.7.2009, whereby the Additional District Judge (Fast Track) No.1, Ajmer allowed the application filed by the respondent-plaintiff under Order 41 Rule 27 of Code of Civil Procedure for taking additional evidence on record.

(2.) Having heard the learned counsel for the parties and carefully perused the relevant material on record, it is noticed that in para no.4 of the application, the plaintiff-respondent is found to have made altogether contradictory submissions. In one breath, it is said that the documents, which he wanted to produce were not within his knowledge during the pendency of the suit and in another breath, he submitted that he could not produce the said documents even after exercise of due diligence. This self-contradictory averment gives rise to a ridicule situation as to how the respondent-plaintiff could endeavour to find out the documents, which were not at all within his knowledge? The application filed by the respondent-plaintiff is not found to have been covered by the provisions of Rule 27 of Order 41 of CPC. The learned appellate court is found to have passed the impugned order in a cursory manner sans applying his mind to the facts and circumstances of the case. He utterly failed to visualize as to whether the application was falling within the ambit of Rule 27 of Order 41 CPC.

(3.) What do I fathom from a perusal of the impugned order is that the learned appellate court did not even think it proper to apply the provisions of Order 41 Rule 27 of Code of Civil Procedure while adjudicating the said application. It was for the appellate court to exercise its jurisdiction under Rule 27 of Order 41 Code of Civil Procedure and thereafter arrive at a finding that one or the other conditions enumerated thereunder was satisfied. A good reason must also have been shown as to why the evidence was not produced by the respondent-plaintiff in the trial court.