LALITA BHOJWANI Vs. NARENDER KUMAR

JUDGEMENT

(1.) This revision petition is filed against the order dated 28.3.1990 passed by Shri Kuldip Singh, Sub Judge First Class, Delhi whereby he has dismissed the application filed under Order 18 Rule 17-A of the Code of Civil Procedure for leading additional evidence.

(2.) By way of additional evidence, the petitioner-plaintiff-applicant wanted to place on record a certified copy of the judgment and decree sheet in Roshan Lal Sood v. Narinder Kumar and Satinder Kumar (Suit No.37/81).

(3.) Brief facts leading to the filing of the present revision petition are that the plaintiff-petitioner-applicant Shri Murlidhar Bhojwani filed a suit for declaration and injunction to the effect that the sale deed pertaining to the suit property executed by defendants 1 & 2 in favour of defendants 3 to 6 may be declared null and void and not binding on the petitioner and the plaintiff-petitioner may be declared as legal vendee of the property and further an order for specific performance be passed in his favour and against defendants 1 & 2.