- (1.) The present writ petition has been filed by the petitioner-plaintiff No.2 challenging the order dated 8.11.13 passed by the Addl. District & Sessions Judge No. 2, Behror, District Alwar (hereinafter referred to as 'the trial court') in Civil Suit No. 69/11, whereby the application moved by the petitioner under Order VII Rule 14 of CPC for taking certain documents on the record has been dismissed.
(2.) It is submitted by the learned counsel Mr. Gaurav Gupta for the petitioner that the documents sought to be produced are very relevant for the purpose of proving the case of the petitioner. He has submitted that the said documents were required to be produced in view of the evidence of the witnesses examined by the respondents.
(3.) However, the learned counsel Mr. B.L. Agrawal for the respondent No.1 has submitted that the documents sought to be produced are not relevant to the controversy involved in the suit and the petitioner had also not shown any justifiable reason for producing the same at the fag end of the trial. The learned counsel for the respondent No.1 has relied upon the judgment of this court in the case of Nand Kishore Vs. Budhram, 1986 RLR 537in support of his submissions.;