- (1.) The defendant aggrieved by the order passed by the learned trial Court dismissing the application filed for the second time seeking direction to the plaintiffs to furnish details of the members of Panj Peer Shiv Mandir Committee, Onkar Nagar, Gurdaspur, from 1998 to 2009 to enable the defendant to file the written statement, has preferred the present Revision.
(2.) It is found that the defendant filed earlier an application invoking the provisions under Order 11 Rule 14 of the Code of Civil Procedure, praying for similar relief and invited an order from the trial Court as on 28.3.2011. Under the above order passed by the trial Court on 28.3.2011, the plaintiff was directed to place on record the documents sought to be produced by the defendant in his application dated 25.4.2011, failing which it has been made clear that adverse inference will be drawn as against the plaintiff for non production.
(3.) It appears that the trial Court gave long rope to the plaintiff to produce the documents by virtue of the aforesaid order passed by it on 28.3.2011 but the plaintiff chose to produce only part of the documents. Thereafter, the defendant again filed an application seeking a similar direction to the plaintiff to furnish details of the members of Panj Peer Shiv Mandir Committee.;