BRAJLAL Vs. BABULAL MORWAL

JUDGEMENT

(1.) This writ petition has been filed by the petitioners-defendants challenging the order dtd. 12/1/2023 passed by the learned trial court whereby the application under Order 7, Rule 14 CPC filed on behalf of the respondents-plaintiffs was allowed.

(2.) Brief facts of the case are that the respondents-plaintiffs filed a suit for eviction, cancellation of patta and permanent injunction against the petitioners-defendants. During pendency of the suit proceedings when the matter was at the stage of plaintiffs' evidence, the respondents-plaintiffs filed an application under Order 7, Rule 14 CPC for taking the additional documents on record which was allowed by the learned trial court vide order dtd. 12/1/2023. Being aggrieved by the order dtd. 12/1/2023 the petitioners-defendants have approached this court by filing of the present writ petition.

(3.) Counsel for the petitioners-defendants submitted that the respondents-plaintiffs have submitted/produced the documents after a delay of more than four years. Counsel further submits that the said documents are not related to the dispute pending between the parties.