Vijender Singh Malik, J. - (1.) CM Nos.25905-06-CII of 2011 These are the applications for exemption from filing certified copies of Annexures P-3 to P-5 and seeking permission to place the same on record. Miscellaneous applications are allowed. The petitioners are exempted from filing certified copies of Annexures P-3 to P-5. Annexures P-3 to P-5 are taken on record. CR No 6278 of 2011 Dera Baba Surdass through its Mehant had filed a suit for declaration to the effect that a number of sale deeds mentioned in the heading of the plaint are illegal, null and void and without jurisdiction, and are a result of fraud and not binding upon him.
(2.) The said suit has been resisted by the defendants. They have defended the sale deeds, the validity of which has been questioned by the plaintiff.
(3.) After the evidence of the plaintiff was over and the defendants had entered upon their evidence, an application had been filed under Order 11 Rule 14 Civil Procedure Code and under Order 18 Rule 17 read with section 151 Civil Procedure Code for directing the plaintiff to produce some documents. The documents sought to be produced are as under:- "1- Ration card No.980316,holder's name Dharam Dass, consumer no.506097 of H.No.1229, Sector 19/5, Ward No.4, Kalal Majri, Ambala City. 2- Ration Card of Dinesh Dass s/o Dharm Dass others i.e. plaintiff of village Harpalan, Dera Kheer Ka Khera, Tehsil Rajpura, District Patiala (Punjab),code no.64, Srl. No.072284 issued by Assistant Food & Supply Officers, village Ghanour, District Patiala (Punjab) and 3- A copy of judgment and decree in case titled Dharam Dass chela Mansa Dass Udasi Sadh r/o Dera Kheer Ka Khera of village Harpalan, Tehsil Rajpura, District Patiala (Punjab) v. Didar Dass @ Didarpuri s/o Shri Chaman Puri Gosain Sadhu of village Harpalan, Tehsil Rajpura, District Patiala (Punjab) of civil Appeal No.1471 of 1991, decided on 16.01.1993 by Sh. S.S. Grewal, Addl. District Judge, Patiala.";