- (1.) Heard learned counsel for the petitioner.
(2.) By this writ petition, the petitioner-plaintiff has challenged the order dated 11.2.2011 passed by the Distt. Judge, Tonk in Civil Suit No.46/2006 by which the application filed by the petitioner under Order 11 Rule 12 CPC and Sec.65 and 66 Evidence Act, has been rejected.
(3.) The first part of the application relating to Order 11 Rule 12 CPC of calling the notarized agreement dated 6.4.2004 was rejected on the ground that the respondent-defendants have denied possession of the original document.;