SHEETAL Vs. AMRIT LAL KANSARA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 6.7.2018, passed by learned Senior Civil Judge, Banswara (hereinafter referred to as "the trial Court"), vide which the petitioner's application dated 15.1.2018 has been rejected.

(2.) Succinctly stated the facts appertain to the present writ petition are that the petitioner-plaintiff filed a suit for permanent and mandatory injunction against the defendants - respondents herein. During the course of proceedings, the defendants filed their affidavits in evidence and while making assertion about certain documents, filed such documents and marked exhibits thereupon.

(3.) The petitioner filed an application on 15.1.2018 and prayed that Exhibits A/7 to A/33 marked on the documents and in the affidavits be scored out or struck off.