MAHENDRA KUMAR JAIN Vs. VEDVART SHARMA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All the aforesaid three writ petitions in between the same parties arise out of one suit and are directed against the common order dated 25th August, 2008 passed by the Additional District Judge No. 5, Jaipur City, Jaipur, in Civil Suit No. 75/2007, whereby three applications of the petitioners have been dismissed, hence they are being disposed of by this common order.

(3.) The plaintiff-petitioners filed a suit for possession against the respondents No. 1 and 2 in the trial court in respect of the property, in dispute. During the pendency of the suit, the petitioners filed three applications first application under Section 66 of the Evidence Act, second application to summon two files of Suit No. 146/2004 from the Court of Additional Civil Judge (Junior Division) and Judicial Magistrate No. 3 and Case No. 100/1997 decided by the Court of Munsiff, Chomu, vide judgment dated 20th August, 1997, and third application to summon the original sale-deed dated 6th October, 1990 from the Federal Bank Limited, Subhash Marg, M.I. Road, Jaipur. The trial Court rejected all the three applications vide impugned order dated 25th August, 2008. Being aggrieved with the same, the petitioners have preferred these three writ petitions.