SAKUDI BAI Vs. RAMLAL AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 24.5.2014 passed by the trial court, whereby the two applications dated 11.3.2014 and 5.4.2014 under Order VII, Rule 14 CPC filed by the petitioner -plaintiff have been rejected.

(2.) A suit for cancellation of sale deed, power of attorney and permanent injunction was filed by the petitioner -plaintiff against the defendants. It was claimed that defendant No. 1 Ramlal got executed a power of attorney in his favour from the plaintiff by misrepresentation and fraud; as soon as the plaintiff came to know about the execution of the power of attorney, the same was cancelled and public notice in this regard was published in the news -paper; whereafter, the plaintiff sold her share by way of registered sale deed to one Onkar Lal, however, defendant No. 1 executed a registered sale deed dated 26.2.2010 as power of attorney holder of the plaintiff in favour of defendants No. 2 & 3 Smt. Rami Bai and Smt. Bhagwati by colluding with them.

(3.) THE present application dated 11.3.2014 was filed by the plaintiff under Order VII, Rule 14 CPC seeking to produce seven documents, which included F.I.R. lodged by the plaintiff on 16.3.2010, challan filed by the police, F.I.R. lodged by Ramlal, FR given by the police, copy of the revenue map, 11 Jamabandis and a Bank's report.