- (1.) Cm No. 14661-CII of 2015 Prayer in this application filed under Order 41, Rule 27 of the Code of Civil Procedure read with Section 21 of the Hindu Marriage Act, 1955 is for permission to lead additional evidence by producing and proving Annexures A-1 to A-3.
(2.) Counsel for the applicant submits that A1 to A3 being judgments and decrees are documents of unimpeachable credibility, came into existence during pendency of appeal and are necessary for just decision of the case.
(3.) Counsel for the respondent has not raised any serious objection to the application.;