MOHAR SINGH Vs. BHANWAR SINGH

JUDGEMENT

(1.) Heard.

(2.) This Civil Revision is directed against the judgment passed by Additional District Judge, Morena in Civil Appeal No.2B/08. The judgment was delivered on 17.9.2009. The petitioner filed a Civil Suit No. 3B/2007 for recovery of Rs.11,600.00. The said civil suit was rejected by the trial Court. The appellate Court in para 10 of the judgment framed two issues:-

(3.) Shri R.K.Jain, learned counsel for the petitioner submits that the Court below has erred in rejecting the said application preferred under Order 41, Rule 27 CPC. He submits that if said application is allowed, the documents/evidence filed with the said document will clearly substantiate the case of the petitioner.