SHOBHA BAI Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) The present writ petition is directed against the order dated 03.04.2018 passed by learned Additional District Judge No.1, Udaipur (hereinafter referred to as "Appellate Court"), whereby petitioner's application dated 15.03.2017, under Order XLI Rule 27 of the Code of Civil Procedure (hereinafter referred to as " the Code") has been rejected.

(2.) The facts in brief, leading to filing of the present writ petition are that the petitioner-plaintiff filed a suit for permanent injunction against the defendant-respondent herein. Along with the said suit, the petitioner had also filed an application for grant of temporary injunction which came to be rejected by the Trial Court, vide its order dated 25.08.201 The petitioner filed an appeal against the rejection of his application for grant of temporary injunction. During the pendency of the appeal, she has filed an application under Order XLI Rule 27 of the Code, seeking to place certain documents on record.

(3.) By way of the aforesaid application dated 15.02017, the petitioner asserted that these documents relate to the period subsequent to the passing of the order and they are relevant for the proper disposal of the appeal and to determine the question involved.