- (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 10.12.2019 (Annex.5) passed by the trial court, whereby, the application filed by the respondent under Order VIII Rule 1A(3) CPC has been allowed and the documents filed alongwith the application have been taken on record.
(2.) The suit is pending since the year 1994 and when the stage of defendants' evidence came, the present application was filed by the respondent inter alia indicating that photocopies of certified copies were filed alongwith the written statement and only at the time of recording of evidence, it came to be notice that the original certified copies have not been filed on record and as such documents, which are certified copies, may be permitted to be placed on record.
(3.) The application was opposed by the petitioners by inter alia indicating that the defendants have been negligent in their conduct and documents are being filed after 24 years, which cannot be permitted.;