MANOHAR LAL SANADHYA Vs. KALU LAL VISHNOI

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the respondent/plaintiff filed a suit for possession of property and permanent injunction against the petitioners/defendants, before the learned District Judge, Bhilwara.

(3.) Learned counsel for the petitioners/defendants submits that as per the respondent/plaintiff himself, the originals of the documents in question were not in his possession on count of the reasons, as mentioned in the application under Sec. 65 of the Indian Evidence Act; but since the respondent/plaintiff clearly failed to show as to what steps were taken by him to obtain the originals of the documents in question, therefore, the impugned order cannot be sustained in the eye of law..