Punjab-Haryana High Court
Kehar Singh And Another vs Gram Panchayat Village Sada Raian And ... on 27 August, 2009
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No.4861 of 2009 (O&M)
Date of Decision : 27.08.2009
Kehar Singh and another .....Petitioner
versus
Gram Panchayat Village Sada Raian and anr. .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Avtar Singh Bhatti, Advocate, for the petitioner.
-.-
1. Whether Reporters of Local papers 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?
---
ORDER
Surya Kant, J. (Oral) The petitioner-plaintiffs in revision petition are aggrieved at the order dated 20.8.2009, passed by the Additional Civil Judge (Sr.Divn.), Hoshiarpur, whereby their application under Section 151 CPC for additional evidence has been dismissed. The petitioners wanted to examine the Hand Writing Expert in order to test the genuineness of the document (Ex.D-3).
It is not in dispute that the aforesaid document (Ex.D-3) was exhibited without any objections on the part of the petitioners. The only C.R. No.4861 of 2009 (O&M) 2 ground pleaded in support of the application for additional evidence is that the previous counsel has failed to conduct the case properly.
In my considered view, no case to interfere with the impugned order is made out.
Dismissed.
27-08-2009 (SURYA KANT) Mohinder JUDGE