SHYAM SUNDER Vs. SATYANARAYAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 01.11.2019, passed by the Additional District Judge, Sujangarh, District Churu (hereinafter referred to as the 'trial Court'), vide which petitioner's application dated 21.10.2019, filed under Order VIII Rule 1 of the Code of Civil Procedure, has been rejected.

(2.) Succinctly stated the facts appertain to the present case are that the respondents instituted a suit for eviction and recovery of mesne profit against the present petitioner. Petitioner filed a reply and took a defence that the suit property is owned by him.

(3.) Written statements were filed; issues were framed; even plaintiffs' evidence is over and when the suit has reached at the stage of defendant's evidence, petitioner moved subject application and sought liberty to place various documents on record inter alia contending that he has got these documents during 'Diwali' when the house was being cleaned.