REGENT COMPUTRONICS PVT. LTD.

MOHAN RAJ Appellant

V/S

KARAN CHAND Respondents

Referred Judgements :-

TALESWAR SINGH V. BHAGWAN DAS [REFERRED]
TAIBUNNISA BEGUM V. JAGDISH PANDEY [REFERRED]
KANDA V. WAGHU [REFERRED]
BHEKDHARI SINGH V. RAMCHANDERJI [REFERRED]
GOPIKA RAMAN ROY V. ATAL SINGH [REFERRED]
MADAN GOPAL KANODIA VS. MAMRAJ MANIRAM [REFERRED]
AWADH KISHORE TIWARI VS. DAMODAR VALLEY CORPORATION CALCUTTA [REFERRED]
BILLA JAGAN MOHAN REDDY VS. BILLA SANJEEVA REDDY [REFERRED]
RAM LAL DHIRTA RAM VS. DELHI MUNICIPAL CORPORATION DELHI [REFERRED]
MOHINI MOHAN SAHA VS. PROVINCE OF BENGAL [REFERRED]
MELAPPA VS. GURAMMA [REFERRED]
GYANIRAM VS. GULAB CHAND [REFERRED]
NANU RAM VS. VARDICHAND [REFERRED]
GOPAL VS. HIRA CHAND [REFERRED]

JUDGEMENT

(1.) The instant petition has been filed against the impugned order dated 21- 11-2001 passed by the learned Additional District Judge No. 3, Jodhpur in Civil Original Suit No. 152/95, dismissing the application filed by the revisionists under O. 13, R. 2 of the Code of Civil Procedure, 1908 (for short, "the Code").

(2.) The application under O. 13, R. 2 of the Code for taking the documents on record has been rejected by the learned trial Court on the ground that the documents sought to be taken on record related to the year 1992; the suit was filed in 1995; issues were framed on 6-4-98; three witnesses had been examined by the other party; and the said application was filed on 5-9-2001. No sufficient cause was shown by the revisionists for not filing the documents at an early stage.

(3.) In Mt. Talbunnlssa Begum v. Jagdip Pandey, AIR 1924 Pat 517, interpreting the provisions of O. 13, Rr. 1 and 2 of the Code, the Court held as under :

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MOHAN RAJ Vs. KARAN CHAND

Referred Judgements :-

JUDGEMENT

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