Punjab-Haryana High Court
Bachitar Singh Son Of Jaggar Singh @ ... vs Sukhdev Singh Son Of Shri Jaggar Singh @ ... on 27 May, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.3301 of 2013 (O&M)
Date of decision: 27.05.2013
Bachitar Singh son of Jaggar Singh @ Ujjagar Singh son of Tirath
Singh, resident of Phul, Tehsil Phul, District Bathinda.
...Petitioner
versus
Sukhdev Singh son of Shri Jaggar Singh @ Ujjagar Singh son of
Tirath Singh, resident of Phul, Tehsil Phul, District Bathinda, and
others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. J.K. Singla, Advocate,
for the petitioner.
----
K.Kannan, J. (Oral)
The revision petition is at the instance of the plaintiff who sought for a prayer that an alleged partition said to have been brought through an instrument is not valid and that he was not a signatory to the same. The petitioner is aggrieved that the defendant who holds custody of the document is not producing the same. It ought to be a point in his favour that the document which the defendants seek to rely on to oust the petitioner's contentions are not in a position to produce the document. The petitioner cannot treat himself to be aggrieved by non-production of the document. The petitioner is entitled to seek for drawing an adverse inference on the non-production of the document which is assailed in the revision. The revision petition is dismissed.
(K.KANNAN) JUDGE 27.05.2013 sanjeev