L. N. Mittal, J. - (1.) CM No. 10047-C of 2010 Allowed as prayed for.
(2.) C.M. No. 10048-C of 2010 It is stated that documents Annexure A-1 and A-2 have not been admitted in evidence in trial court, whereas documents Annexure A-3 and A-4 are plaint and written statement of the instant suit. Accordingly this application under Section 151 of Civil Procedure is partly allowed. Application for taking on record Annexures A-1 and A-2 is dismissed. However this application is -1-RSA No.3449 of 2010 (O&M) allowed qua documents Annexures A-3 and A-4, which are taken on record, subject to all just exceptions.
(3.) C.M. No. 10049-C of 2010 and R.S.A. No.3449 of 2010 Plaintiff-Manjit Kaur Kalra having failed in both the courts below has filed the instant second appeal.;