MADHU SUDAN Vs. MST. RATAN

JUDGEMENT

(1.) The instant revision under section 115 CPC is directed against the order dated 30.9.2002 passed by the learned Addl. District Judge No. 9, Jaipur city, Jaipur in Civil Suit No. 70/99 whereby the application under Order 8, Rule 1-A(3) r/w Section 151 CPC has been dismissed.

(2.) The plaintiffs who are non-petitioners herein filed a suit for possession of the disputed property in the Court below which was contested by and on behalf of defendants who are petitioners herein denying the averments made in the plaint. The trial Court after framing the issues recorded the evidence of the parties and when after hearing the final arguments, second time the case was fixed for judgment, the petitioners filed the aforesaid application along with 77 documents with the prayer to take them on record which after hearing the parties was disallowed vide the order impugned which is now under challenge in this revision petition.

(3.) I have heard learned counsel for the petitioners and have also perused the impugned order.