RAJENDRA KUMAR Vs. MADAN LAL & OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 26.3.2014, passed by the Addl. District Judge No.5, Kota, whereby his application under Order 11, Rules 12 and 14 CPC has been dismissed by the learned Judge.

(2.) The learned counsel for the petitioner has strenuously contended that since he has repaid the loan taken by non-petitioner No.1 from non-petitioner No.2 Oriental Bank of Commerce, the property papers kept by the Bank should be returned to him. Moreover, these documents are necessary as they throw light to the dispute pending between the petitioner and Madan Lal.

(3.) Heard the learned counsel and perused the impugned order.