S.N.MODI, J. - (1.) THIS is an appeal against the judgment and decree of the Additional District Judge Court No. 2, Jaipur City dated 31 -7 -1972 in a suit for money.
(2.) IT is not necessary to narrate the facts of the case. During the course of the arguments of this appeal, the learned Counsel for the plaintiff respondents moved an application under Order 41 Rule 27 CPC for allowing him to lead additional evidence in respect of the following documents: (1) Postal receipt of letter dated 6 -2 -65 with acknowledgement due (2) Postal receipt of letter dated 8 -7 -65 (3) Postal receipt of letter dated 12 -3 -66 (4) Two postal receipts of letters dated 18 -10 -68 with the envelopes bearing endorsement 'refused' (5) Two postal receipts of notice dated 5 -11 -66 with envelopes bearing endorsement 'refused' (6) Certificates of posting of letters dated 18 -10 -66 and 5 -11 -66 It is argued on behalf of the respondent that these documents could not be produced earlier during the course of the trial on account of vagueness of the pleadings and the issues.
(3.) THE learned Counsel for the appellant strongly opposes this application. I have scrutinized the documents and prima facie I am satisfied about their genuineness, f am also of the opinion that the production of these documents is essential for the just decision of this appeal, I therefore allow this application and admit these documents in evidence.;