ALOK SHARMA, J. - (1.) Under challenge is the order dated 6.3.2018 passed by the Additional Civil Judge No.1, Jaipur District, Jaipur dismissing the petitioner-plaintiff's (hereinafter 'plaintiff') application under Order 7, Rule 14(3) CPC read with section 151 CPC on the ground of delay of about 5 years in seeking to bring certain documents on record of the trial court.
(2.) Mr. Gaurav Sharma, counsel for the plaintiff submitted that the documents in issue in the application under Order 7, Rule 14(3) CPC were certified copies of the proceedings in the suit no.62/2012 before the Additional Civil Judge and Metropolitan Magistrate No.34, Jaipur Metropolitan (Chaksu). Their genuineness was and could not be in doubt and they were very material to the adjudication of Issue No.5 before the Trial Court in the plaintiff's suit for permanent injunction [no.53/2010 (94/15)] before the Additional Civil Judge No.1, Jaipur District, Jaipur. He submitted that the delay in moving the application could be compensated by appropriate costs being allowed to the defendant.
(3.) Heard. Considered.;