- (1.) The petitioners-defendants have preferred the present petition challenging the order dated 27.8.09 passed by the Civil Judge (JD), Bamanwas, District Sawai Madhopur (hereinafter referred to as 'the trial court') in Civil Suit No. 2/07, whereby the trial court has dismissed the application of the petitioners filed under Order XI Rule 12 and 14 of CPC.
(2.) It has been submitted by the learned counsel for the petitioners that the documents called for by the petitioners-defendants were material documents required to decide the dispute between the parties and the respondent-plaintiff had only produced the copy thereof. He also submitted that since the Gram Panchayat Jahara did not give the copies of the said documents on the ground that the record was not available, the respondent-plaintiff was required to submit the original documents as called for by the petitioners-defendants.
(3.) As against that, the learned counsel for the respondent-plaintiff has submitted that the order passed by the trial court being just and proper, the present petition should not be entertained by this court.;