Punjab-Haryana High Court
Hari Dev Thr Lrs Raj Rani And Ors And Ors vs Telu Ram Thr Lrs Neelam Rani And Ors And ... on 28 November, 2015
Author: Kuldip Singh
Bench: Kuldip Singh
108 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.7962 of 2015 (O&M)
Date of Decision: November 28, 2015
Hari Dev (deceased) through LRs and others .... Petitioners
vs.
Telu Ram (deceased) through LRs and others .... Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. Anish Setia, Advocate for the petitioners.
1. Whether Reporters of Local Newspapers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh J.(Oral)
Impugned in the present revision petition is the order dated14.10.2015 (Annexure P-1) passed by learned Civil Judge (Jr. Divn.), Jalandhar, vide which the evidence of the plaintiff was closed by orders. Also impugned is the order dated 31.10.2015 (Annexure P-2), vide which the request of the plaintiff to tender the copies of jamabandi for the year 1970-71, 1965-66, 1958-59, was declined.
Learned counsel for the petitioner contends that he does not want to produce any witness. He only wants to tender the copies of the jamabandi, which are per se admissible.
Limited prayer of the petitioner is that he wants to tender the copies of abovesaid jamabandi. He is permitted to tender the certified copies of jamabandi, subject to payment of costs of `2,000/- to the opposite party.
Accordingly, the present revision petition stands disposed of.
(KULDIP SINGH)
November 28, 2015 JUDGE
sarita
SARITA RANI
2015.11.30 15:17
I attest to the accuracy and
authenticity of this document
Chandigarh