Punjab-Haryana High Court
Tek Ram vs Ram Kumar on 12 April, 2013
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision 2047 of 2013
Date of Decision : April 12, 2013
Tek Ram .....Petitioner
VERSUS
Ram Kumar .....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. Bhupender Singh, Advocate.
T.P.S. MANN, J. (Oral)
The plaintiff has filed the present revision under Article 227 of the Constitution of India for challenging the order dated 6.12.2012 passed by Civil Judge (Junior Division), Panipat whereby application filed by him for additional evidence stands declined.
The petitioner intended to bring on record copy of Parat Sarkar of mutation No. 3233, certified copy of plaint dated 10.9.2007 and order dated 29.11.2007 passed in civil suit No. 302/7 besides certified copy of Khasra Girdawari for the period from Kharif 2006 upto Kharif 2010. The explanation given by him in not tendering the aforementioned documents at the appropriate stage was inadvertence. Apparently, the aforementioned documents were in the knowledge of the petitioner. In such a situation, once, his evidence stood closed, the petitioner could not have been granted permission to lead additional evidence.
No ground for interference in the impugned order is made out. The revision is, accordingly, dismissed.
( T.P.S. MANN )
April 12, 2013 JUDGE
ajay-1