Mahesh Bhagwati, J. - (1.) Challenge in this writ petition is to the order dated 6th April, 2011, whereby the learned Additional Civil Judge (Jr. Division), Roopwas declined to allow the petitioner-defendant to exhibit the copy of two judgments: one of Panchayat Samiti Roopwas dated 9th November, 1983 and another the judgment rendered by the Court of Munsiff, Roopwas on 25th April, 1994.
(2.) Learned counsel for the petitioners has made a very short submission that these two documents were already lying on record and they have been filed with the written statement of defence but during the evidence of DW-1 Arjun Singh, these two documents inadvertently could not be exhibited. He further canvassed that unless these documents are exhibited, they would not be admissible in evidence.
(3.) Learned counsel further submits that in the interest of justice, the petitioners-defendants should be allowed to exhibit these two documents and they will not produce any witness to prove them. Thus, neither the valuable time of the court shall be wasted nor it shall cause prejudice to the opposite party.;