SHAMBHU SINGH Vs. TOTARAM

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal by appellant/defendant under Order XLIII Rule 1 (k) CPC is directed against the order dated 30.8.2011 passed by Second Additional District Judge, Morena in Civil Appeal No.l0 -A/2000. Application under Order XXII rule 4 read with section 151 CPC along with an application under section 5 of Limitation Act dated 12.7. 2004 Seeking leave of the Court to bring on record. LRs of respondent/plaintiff Gyaniya, who died on 7.4.2002, was rejected.

(3.) FIRST appellate Court reached to the aforesaid conclusion after critical evaluation of the evidence led by both parties in relation to the aforesaid application under XXII rule 4 read with section 151 CPC as well discussed in paras 6 to 8.