RAJENDRA PRASAD Vs. ADDITIONAL CIVIL JUDGE

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner against the order dtd.22.5.2012 passed by the learned Additional Civil Judge (JD), Sri Ganganagar in Civil Regular Suit No.62/1993 ­ Rajendra Prasad V/s Kishan Lal whereby the learned trial Court in a eviction suit filed by the plaintiff - petitioner accepted the documents produced by the defendants during the course of his evidence subject to payment of cost of Rs.300/- to the plaintiff ­ petitioner.

(2.) HAVING heard the learned counsels for the parties, this Court is of the opinion that the impugned order does not require any interference by this Court.

(3.) IN the case of Jai Singh and ors. V/s Municipal Corporation of Delhi and Anr. reported in (2010) 9 SCC 385 in para 15 thereof, the Hon'ble Apex Court uses the words "the exercise of jurisdiction must be within the well-recognized constraints. It cannot be exercised like a "bull in a china shop", to correct all errors of judgment of a court or tribunal, acting within the limits of its jurisdiction.