GYAN PRAKASH CHATURVEDI (DECEASED) Vs. ADDL. D.J.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the record.

(2.) The present petition has been filed challenging the order dated 20.01.2017 passed by the Additional District Judge, Court No.9, Agra in Civil Appeal No.9 of 2015 by which application 13-Ga filed by the petitioners to adduce additional evidence in appeal, has been rejected.

(3.) The petitioners' predecessor in interest instituted Original Suit No.1158 of 2002 which was dismissed by judgment and order dated 01.12.2014 against which Civil Appeal No.9 of 2015 was filed. In the pending civil appeal, an application 13-Ga was filed for bringing on record Khewat extract of 1333 F by way of additional evidence.