BIRJU PRASAD Vs. DARO PRASAD SINGH @ DAROGI PRASAD

JUDGEMENT

(1.) THIS Revision application has been filed against order dated 19.2.2000 passed in Mony Suit No. 93 of 1996, whereby defendants were permitted to produce certain documents in evidence and the plaintiffs were given chance in rebuttal in respect of those documents.

(2.) DEFENDANTS filed a petition (Annexure 1) in course of examination of witnesses on their behalf that the receipts granted by Narendra Nath Tiwary acknowledging the receipt of the delivery of 250 bags of cement could not be loaded earlier and the same could not be filed at the appropriate stage. However, reference of those receipts were given in the written statement. Prayer was, therefore, made to allow the defendants to file the aforesaid receipts for the ends of justice and proper adjudication of the dispute in the suit.

(3.) IN view of the fact that while passing impugned order, trial Court granted opportunity to the plaintiffs for rebuttal also, I find no reason to interfere with the impugned order. There is no merit in this Civil Revision application. It is, accordingly, dismissed, but without costs. Let the lower court records be sent down to the court below immediately.