SHRI RAM SHARMA Vs. ABHINANANDAN SHARMA

JUDGEMENT

(1.) This Civil Writ Petition has been filed by the petitioner-plaintiff (for short 'the plaintiff') against the order dtd. 4/8/2023 passed by Civil Judge and Metropolitan Magistrate (East), Jaipur Metropolitan-I in Suit No.468/2015(43/2014), whereby the application filed by the plaintiff under Sec. 79 and 63 of the Indian Evidence Act has been dismissed.

(2.) Learned counsel for the plaintiff submits that plaintiff filed a suit for declaration, mandatory and permanent injunction against the respondents-defendants (for short 'the defendants') in which plaintiff filed an application under Sec. 79 and 63 of the Indian Evidence Act for exhibiting the certified copies of the documents, but trial court vide order dtd. 4/8/2023 dismissed the said application filed by the plaintiff.

(3.) Learned counsel for the plaintiff further submits that certified copies of the documents in question were necessarily required to be taken on record for adjudication of the suit. So, the order dtd. 4/8/2023 passed by the trial Court be set aside and the trial Court be directed to take these documents on record and permit him to mark exhibit on the said documents.