RAMESH CHAND Vs. KAILASH CHAND GOYAL

JUDGEMENT

(1.) The present writ petition has been filed by the petitionerdefendant, challenging the order dtd. 18/2/2015, passed by the Civil Court where application filed by the respondent-plaintiff under Order 13 Rule 3, 5, 6, 7 and 8 CPC has been allowed.

(2.) Learned counsel for the petitioner submitted that after filing of the written statement by petitioner, an application under Order 11 Rule 14 CPC was filed by the respondents for production of the alleged family settlement of which mention was made in the additional plea of the written statement.

(3.) Learned counsel for the petitioner submitted that the said application filed by the respondents was allowed and thereafter an application under Order 13 Rule 3 CPC was filed by the respondents, wherein prayer was made that the alleged family settlement, said to be executed between the parties, was inadmissible in evidence.