AVANIDRA RAVISHANKER JOSHI Vs. SURESHCHANDRA KRISHNALAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the original defendant challenging the order dated 19.08.2011 by which his application Exh.33 for additional evidence in the Appeal has been rejected.

(2.) Relevant facts of the case are as under.

(3.) One Sureshchandra Krishnalal Trivedi instituted HRP Suit No.942 of 1996 against the petitioner for eviction. The suit came to be allowed vide judgment and order dated 24.04.2006.