SHANKAR LAL Vs. MOHAN LAL AND ORS.

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 06.08.2019, passed by Additional District Judge No.2, Nohar, District Hanumangarh (hereinafter referred to as the 'trial Court'), vide which the petitioner's application under Order VII Rule 14 of the Code of Civil Procedure has been rejected.

(2.) Succinctly stated the facts appertain to the present writ petition are that the plaintiff-petitioner filed a suit for recovery of the possession in the year 2013.

(3.) When the suit reached the stage of defendants' evidence on 24.07.2019, the petitioner moved an application under Order VII Rule 14 of the Code and prayed that certain documents such as 'Patta' of 1949 granted in favour of the petitioner's ancestor and the sale deed be taken on record.