DINESH MEHTA,J. - (1.) By way of filing the present writ petition under Article 227 of Constitution of India, the petitioner has laid called in question, two orders, first being order dated 26.10.2016 passed by the learned Additional District and Sessions Judge, No. 5 Jodhpur and the other being order dated 29.05.2017 passed by the learned Additional District and Sessions Judge, No. 6, Jodhpur-Metropolitan (hereinafter referred to as 'Trial Court).
(2.) Avoiding the unnecessary details, the brief facts leading to filing the present writ petition are that the plaintiff - respondent had filed a suit for specific performance of an agreement dated 21.07.2009 against the defendant, who in turn completely denied the execution of the said agreement between the parties, while filing the written statement.
(3.) During the course of the proceedings, the evidence of the defendant was closed on 03.10.2005, as she failed to appear in the witness box, despite numerous opportunities. Which was however opened by the learned Trial Court vide its order dated 03.02.2016. The petitioner thereafter moved an application dated 08.07.2016, under Order 8, Rule 1 (A) (3) read with section 151 of the Code of Civil Procedure inter alia seeking to place on record, the market rates issued by District Level Committee for various areas. The said application was opposed by the plaintiff by way of filing a reply to the application.;