- (1.) This writ petition has been filed against the order dated 23.11.2009 passed by the learned Sub-Judge III, Ranchi in Title Suit No. 225 of 2003 rejecting the prayer of the petitioner to bring on record certain documents.
(2.) This suit was filed by the plaintiff for specific performance of contract against the defendants-respondents on the ground that during the tenancy, there was an oral agreement with respect to the suit property against which Rs. 19.90 lacs was paid out of Rs. 22 lacs. It is submitted that the documents sought to be brought on the record are necessary for proper adjudication of the case.
(3.) It appears that the suit was filed in the year 2003 in which issues were framed on 5.9.2006. Petitioner prayed for bringing on record certain documents on two occasions earlier which prayer were allowed. This was the third time when the prayer was made for bringing on record some more documents. The learned court below after hearing the parties and considering their respective cases rightly held that such process cannot be allowed to continue.;