RATNA MUKHERJEE Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) The present challenge is directed at the instance of a plaintiff in a suit for recovery of money.

(2.) The petitioner took out an application, after the closure of the plaintiff-petitioner's evidence, captioned to be one under Order XVIII Rule 17 of the Code of Civil Procedure, for the purpose of producing, as evidence, certain documents, which according to the petitioner were relevant for proper and complete adjudication of the suit.

(3.) By the first impugned order, such application was rejected primarily on the premise that the source of the said documents and custody thereof was not appropriately disclosed by the petitioner.