DINESH MEHTA,J. - (1.) By way of the present writ petition, the petitioner has challenged the order dated 25.03.2015 passed by the learned Additional District Judge No.2, Jodhpur Metropolitan, Jodhpur (hereinafter referred to as 'the Trial Court'), whereby two applications dated 19.05.2014 filed by the petitioner-plaintiff, first being the application filed under fer 8, Rule 9 of the Code of Civil Procedure (Code) for taking the replication/rejoinder on record, and another under Order 7, Rule 14 of the Code for taking certain documents on record, has been decided.
(2.) The facts, in nutshell, relevant for deciding the present writ petition are that the petitioner, being plaintiff, filed a suit for partition and rendition of accounts. During the proceedings of the suit, petitioner filed aforesaid two applications, one for taking the replication/rejoinder on record and another, on the same date, for producing certain documents on record. Both the applications came to be decided by the Court below, vide its order dated 25.03.2015.
(3.) The learned Trial Court allowed the application under Order 8, Rule 9 of the Code and permitted the petitioner-plaintiff to place on record replication/rejoinder, whereas the petitioner's application under Order 7, Rule 14 of the Code has been partly allowed and some of the documents, mentioned in the application at Sl. Nos. 1, 2, 3, 7, 8 and 9 have been refused to be taken on record.;