Harbans Lal, J. - (1.) This civil revision petition under section 115 Civil Procedure Code has been preferred by the defendants against the order dated 25.11.2002 passed by the learned Addl. Distt. & Sessions Judge No. 3, Jaipur City, Jaipur in Civil Suit No. 89/01 whereby the documents filed by the non-petitioner plaintiff have been taken on record on payment of costs of Rs. 500/- with liberty to the petitioner to cross-examine the witnesses of the non-petitioner with regard to these documents.
(2.) Briefly stated the facts giving rise to this revision petition are that the non-petitioner plaintiff filed a suit for recovery of the sum of Rs. 4,75,663.64 against the petitioners which was contested by the petitioner defendants. The non-petitioner-plaintiff filed an application on 17.9.2002 along with a foreign bank letter dated 10.12.1996, bill of exchange dated 1.6.1995, bill of Lading dated 28.4.1995, invoice dated 28.4.1995 and Packing list dated 28.4.1995 with the request for taking these documents on record. The petitioners-defendants did not file any written reply to the said application. The learned court below after hearing the parties allowed the said application vide impugned order dated 25.11.2002. Hence, this revision.
(3.) Notice of this petition was issued to the non-petitioner plaintiff.;