AKIL KURESHI,J. - (1.)Heard learned counsel for the parties for final disposal of this revision petition.
(2.)Petitioner is the defendant in a Title Suit No.75/2018 filed by the present respondent. Petitioner has challenged the order dated 22th July, 2019 passed by the learned Civil Judge, (Senior Division), West Tripura rejecting an application of the petitioner praying for a direction to the plaintiff to supply documents along with the list produced before the Court to the defendant and for granting further time for filing additional written statement. This application came to be dismissed by the learned Judge primarily on the ground that Rule 14 of Order VII of CPC does not require providing copies of the documents to the defendant. Reference was also made to an earlier order dated 21st June, 2019 by which application of the petitioner for supply of list of documents and extension of time for additional written statement came to be decided.
(3.)The materials on record would show that the plaintiff had filed a list of documents before the Civil Court seeking to rely upon as many as 7 different documents including a registered Will dated 21st September, 2012. Even a copy of this list was not supplied to the defendant upon which the defendant had to approach the Civil Court. Civil Court passed order on 21st June, 2019 directing the plaintiff to supply list of documents relied on in the plaint and granted further time for filing additional written statement. The petitioner thereafter filed a fresh application dated 22nd July, 2019 and made the above noted prayers which, as recorded, came to be rejected.
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