Himachal Pradesh High Court
Haripriya Mann vs . Sonal Chaudhary Dhillion on 14 November, 2025
Haripriya Mann vs. Sonal Chaudhary Dhillion CS No.111 of 2021 .
14.11.2025 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiff.
Mr. Neeraj Gupta, Senior Advocate with Mr.Janesh Gupta, Advocate, for defendant No.1.
Mr. Surinder Saklani, Advocate, for defendant No.2.
of OMP No.1366 of 2025 This application has been filed by the plaintiff for rt placing on record certain copies of sale deeds, details of which have been provided in paragraphs 3, 4 & 5 of the application.
It is averred that the plaintiff has already summoned the witnesses who are to prove the aforesaid documents. As per plaintiff, the instant application had to be filed as the defendants had raised an objection to exhibition of photo copy one of the sale deeds during the examination of the plaintiff as a witness.
The application is opposed. It is alleged that the plaintiff had not been diligent in placing the documents on record and as such, the plaintiff cannot be allowed at this stage to fill up the lacuna.
It has further been contended that the plaintiff is trying to place these documents on record in order to negate the effect of cross-examination already conducted on the plaintiff.
Noticeably, the suit filed by the plaintiff is for partition of joint properties. From issue No.1, it appears that the dispute ::: Downloaded on - 05/12/2025 21:49:45 :::CIS is also inter se the parties with respect to nature of properties whether they are HUF ancestral property or not. The suit is at its .
initial stages. The cross-examination of the plaintiff is still continuing. It is not the case of the defendants that the documents sought to be brought on record have no relevance at all to the controversy. That being so, I am of the opinion that of the production of documents, as sought by the plaintiff at this stage, will not cause any prejudice to the other side, as the rt cross-examination of the plaintiff is still continuing and the defendants can further cross-examine the plaintiff on the basis of documents so produced also, if so required.
In result, the application is allowed. Documents as detailed in paragraph 3, 4 & 5 of the application are ordered to be taken on record. Application stands disposed of.
List the case before the concerned Registrar for cross-
examination of the plaintiff on 29th December, 2025.
( Satyen Vaidya ) Judge November 14, 2025 (vt) ::: Downloaded on - 05/12/2025 21:49:45 :::CIS