RAJBIR SINGH Vs. RAM PRASAD

JUDGEMENT

(1.) Plaintiff-Rajbir Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India to challenge order dated 10.12.2010 Annexure P-1 passed by learned Civil Judge (Junior Division), Faridabad thereby partly allowing and partly dismissing application Annexure P-2 moved by the Plaintiff-Petitioner for additional evidence.

(2.) Plaintiff-Petitioner filed suit against Defendant-Respondent on 09.09.2002. In application Annexure P-2, the Plaintiff alleged that parties had effected amicable settlement Annexure P-4 on 22.09.2002. The Plaintiff moved application for proving the said compromise by way of additional evidence. This prayer of the Plaintiff-Petitioner has been declined by the trial Court. The Plaintiff Petitioner also wanted to exhibit a site plan as per affidavit of his examination-in-chief and the said prayer has been allowed by the trial Court.

(3.) I have heard learned Counsel for the Petitioner and perused the case file.