RAOBINDER SINGH Vs. GURSEV SINGH AND ORS

JUDGEMENT

(1.) Heard.

(2.) While making his submissions on 1.11.2010. it was submitted by counsel for the Appellant that it was observed by the first appellate court that Baltej Singh stated in the court that he was not so abducted and as such there was no question of the prosecution of the Respondent-Plaintiff with a malicious intention. He was asked to place on record the statement of that Baltej Singh. This application has been filed for placing on record that statement. In fact, that statement was recorded before the criminal court and not the civil court, the judgment and decree of which has been challenged in the present appeal. Such a statement cannot be allowed to be placed on the record.

(3.) Application is dismissed accordingly.