KUNDAN MAL Vs. NAND KISHORE

JUDGEMENT

(1.) These two revision petitions arise in the identical facts and circumstances giving rise to common issue. Hence they are decided by a common Order.

(2.) One Kundanmal, who is petitioner in both the revisions filed two Civil Suits. Civil Suit No. 55/90 against Nand Kishore and Civil Suit No. 56/90 against Asha Ram. Plaintiff and defendants are real brothers. Each Suit is for recovery of Rs. 15,000.00 based on identical pleadings.

(3.) These two revision petitions are directed against the orders dated 9/09/1992 passed by the Additional District Judge No. 2, Jodhpur in Civil Suits Nos. 55/ 90 and 56/90 by which the applications of the plaintiff-petitioner seeking permission to lead secondary evidence, in respect of a document executed by respective defendants in each case on 9/04/1987 and alleged to be in possession of the defendant or has been destroyed by him was rejected.