NAND KISHORE Vs. BUDHRAM

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE question as to whether the two certificates of posting which were produced late by the plaintiff were rightly admitted by the trial court under Order 13 Rule 2 CPC has been raised in this revision petition.

(3.) THE order passed by the Additional District Judge, Kishangarh has district Alwar dated August 6, 1985 so far as it relates to the granting of permission to the plaintiff to produce the two certificates of posting is set aside and the revision petition is allowed to that extent only. The two documents, namely the certificates of posting shall, not be taken on record and they shall be excluded from consideration by the trial court.