KAVITA GUREJA Vs. HARISH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner by means of the present writ petition under Article 227 of the Constitution of India has assailed the order dtd. 7/12/2019 passed by Additional District Judge, Court No. 1, Ghaziabad whereby the application under Order XL I Rule 27 CPC for taking additional evidence on record in the Civil Appeal No. 16 of 2018 has been rejected.

(3.) The suit has been decreed by the trial court by judgement and order dtd. 13/12/2017 passed in Original Suit No. 1511 of 2010 (Harish Kumar Vs. Smt. Kavita Gureja and others). The petitioner being aggrieved by the judgement and order dtd. 13/12/2017 passed in Original Suit No. 1511 of 2010 preferred Civil Appeal No. 16 of 2018.