LALA RAM Vs. SUBHASH GEHLOT & ANR.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 14.10.2015 passed by the trial court, whereby the application filed by the respondents purportedly under Order 7, Rule 14 Code of Civil Procedure has been accepted.

(2.) The suit was fixed for defendant's evidence and on behalf of the defendant, an application under Sec. 151 Code of Civil Procedure read with Order 7, Rule 14 (3) Code of Civil Procedure was filed seeking permission of the Court to produce original document for comparison.

(3.) The application was opposed by the plaintiff, inter alia, indicating that the application under Order 7, Rule 14 (3) Code of Civil Procedure was not maintainable; the documents does not fall within parameters of provisions of Order 13, Rule 5 CPC, the original documents can only be produced before the settlement of issues and, therefore, the application was liable to be dismissed.