RAM WAZIR Vs. KASHMIRI DEVI AND ORS

JUDGEMENT

(1.) Present petition is filed challenging order dated 4.6.2010 passed by Civil Judge (Sr. Divn.) Jhajjar whereby application moved by the Defendant-Petitioner seeking permission to place on record additional evidence was rejected.

(2.) Respondents No. 2 to 7 are proforma Respondents, hence, need not be served.

(3.) The Defendant-applicant has moved an application before the learned trial Court seeking permission to place on record death certificate of the scribe and witnesses of the Will in the additional evidence. Learned trial Court has rejected the application by the impugned order on the ground that application was moved at the belated stage and on the ground that Defendant-applicant could not prove due diligence regarding the evidence sought to be placed on record.