DINESH MEHTA,J. - (1.) By way of the present writ petition, the petitioner has challenged the order dated 24.4.2017, whereby an application filed by the petitioner under Order 8, Rule 10 (A) read with Order 13, Rule 3 Code of Civil Procedure has been rejected.
(2.) Shorn of unnecessary details, the relevant facts for adjudication of the present petition are that the petitioner/plaintiff had filed a suit for redemption of mortgage for recovery of sum of Rs. 49,000/-, against the defendant/petitioner in the year 2001.
(3.) During the pendency of the suit proceedings, the petitioner moved an application dated 30.3.2017, under Order 8, Rule 1 (A) and Order 13, Rule 3 of the Code of Civil Procedure inter alia seeking leave to place will dated 23.2.1995 executed by the said plaintiff Smt. Shanta Devi and her husband Basantlal Jain and a sale deed executed by the beneficiary of said will on record.;