Delhi High Court
Mrs. Nalini Lal vs State Of Nct Of Delhi & Ors. on 18 July, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 98/2024 & C.M.Nos.39714-39716/2024
MRS. NALINI LAL .....Appellant
Through: Mr.Aditya Malhotra with Ms.Tripti
Kapoor and Ms.Eshita Gujpta,
Advocates.
versus
STATE OF NCT OF DELHI & ORS. .....Respondents
Through: Ms.Avni Singh, Advocate for the
State.
% Date of Decision: 18th July, 2024
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
MANMOHAN, ACJ : (ORAL)
1. Present appeal has been filed challenging the order dated 28th
February, 2024 passed by the learned Single Judge in I.A. No.19152/2022 in
Test Case No.22/2009 whereby the learned Single Judge allowed the
application under Order VII Rule 14 CPC, 1908 filed by Respondent Nos. 2
& 4 to place certain documents on record.
2. Learned counsel for the Appellant states that on 25th May, 2009, the
Appellant filed the subject petition bearing Test. Case No. 22/2009 under
Section 276 of the Indian Succession Act, 1925 seeking probate of the last
and final Will and Testament of Late Smt. Raj Sodhi dated 7th June, 1991
with respect to the property bearing No. B - 3/4, Vasant Vihar, New Delhi
110057.
SINGH RAWAT FAO(OS) 98/2024
3. He states that Respondent Nos. 2 to 4 filed their written statement on
11th May, 2010. Thereafter, the Appellant herein filed her Evidence
Affidavit on 3rd August, 2010 and Respondent No. 2 filed her Evidence
Affidavit on 27th November, 2019, the contents of which are beyond the
Respondent's pleaded defence in her written statement. He states that
Respondent No.2 in her Evidence Affidavit further enclosed additional
documents after the conclusion of Petitioner/Appellant's Evidence.
4. He states that on 31st October, 2022, Respondent No. 2 filed an I.A.
No. 19152/2022 under Order VII Rule 14 read with Section 151 CPC, 1908,
seeking leave to place on record additional documents. He states that the
Appellant filed her reply to the application objecting to the afore-mentioned
documents since the same were adduced for the first time in the Evidence
Affidavit of Respondent No.2 clearly stating that the said documents cannot
be permitted to be taken on record at a belated stage when the Appellant's
Evidence has been closed and were available with the Respondent No. 2
before filing of the Probate Case bearing Test. Case No. 22/2009.
5. He states that the filing of Evidence Affidavit by Respondent No.2 is
a belated attempt to introduce new pleadings, averments, documents and
evidence and the contentions raised by Respondent No.2 in Evidence
Affidavit are beyond the written statement.
6. He further states that most of the documents sought to be placed by
Respondent No.2 are even prior to the institution of the Probate Case
bearing Test. Case No. 22/2009. Therefore, the Respondent No. 2 could
have adduced the said documents in the written statement which was filed
by her in May, 2010. He states that Respondent No.2 has further failed to
provide any reason as to why the said documents could not have been filed
SINGH RAWAT FAO(OS) 98/2024
earlier, but at a belated stage when the Appellant's Evidence has concluded.
7. Having heard learned counsel for the Appellant and having perused
the paper book, this Court finds that out of the four documents sought to be
placed on record by Respondent No.2, one is the certified copy of the order
dated 09th December, 2003 passed in CS No. 20/2016 (earlier CS
No.3216/1988); and the other document is the certified copy of the cross-
examination dated 24th February, 2018 of Appellant in CS No.3216/1988.
The other two documents are the application being I.A. 9629/2002 and the
amended written statement dated 8th October, 2002 filed by Shri V.K. Sodhi
(husband of Respondent No.2) in CS No. 3216/1988.
8. As rightly observed by the learned Single Judge these are public
documents and, therefore, they are per se admissible.
9. Further, this Court is of the view that the aforesaid four documents
should have been placed on record by the Appellant herself to avoid any
conflict of orders in the two proceedings. Also, once the Appellant herself
had referred to CS No.3216/1988, she cannot now claim that the earlier
proceedings were not in her knowledge or that she is taken by surprise. In
any event, the learned Single Judge has given the Appellant a chance to lead
rebuttal evidence.
10. Consequently, the present appeal being bereft of merit is dismissed
along with the applications.
ACTING CHIEF JUSTICE
TUSHAR RAO GEDELA, J
JULY 18, 2024/KA
SINGH RAWAT FAO(OS) 98/2024
