- (1.) This writ petition has been filed against the order dated 4.5.2009 passed by the Sub-Judge I, Hazaribagh in partition suit no. 29 of 2003 rejecting the petition filed by the petitioner on 6.4.2009 under Order VII Rule 14 of Code of Civil Procedure for bringing on records certain documents.
(2.) The prayer has been rejected by the learned trial court on the ground that such prayer was made at the stage when the case was fixed for argument and secondly petitioner-plaintiff has not explained properly the reason which caused him to file such documents at the belated stage and the reasons assigned by him were not sufficient.
(3.) From the petition filed by the learned court below, it appears that only a vague and general statement was made that "documents were kept in a separate file which has been traced out in the last week" - though it is also said that documents are 30 years old and are within the knowledge of defendants.;