Khazana Ram vs . Brahma Nand And
2022 Latest Caselaw 3618 HP

Khazana Ram vs. Brahma Nand and

.

another

RSA No. 503 of 2007

20.05.2022 Present: Mr. Romesh Verma, Advocate for the

appellants.

Mr. Sanjay Jaswal, Advocate for the respondents.

CMP No. 566 of 2020

By way of instant application, a prayer has

been made to place on record certified copy of judgment

passed by learned Sub Judge 1st Class, Baijath, District

Kangra, H.P. on 14th March, 2003 in Civil Suit No. 108 of

2001. It is submitted that on earlier occasion, a similar

prayer was allowed by this Court while allowing CMP No.

9804 of 2016 and the applicant was allowed to place on

record three judgments. The judgment now sought to be

placed on record has also relation to the judgment earlier

submitted as all the judgment are in sequence pertaining

to the same property and same parties.

Learned counsel for the non-applicants has

contested the prayer on the ground that application

cannot be allowed as applicant does not fulfil the criteria

prescribed under Order 41 Rule 27 of the Code of Civil

Procedure.

The objection raised by the non-applicants

appears to be misplaced as the applicant has not made

any prayer for treating the document as additional

documents. His simplictor prayer is to place the

.

document on record.

In this view of the matter, the application is

allowed. The applicant is allowed to place on record

judgment as prayed for in the application, subject to all

just exceptions. The application stands disposed of.

     May 20, 2022

         (naveen)
                             to                 ( Satyen Vaidya )
                                                      Judge