SURINDER PAL Vs. HARNEK SINGH

JUDGEMENT

(1.) This is plaintiff's revision petition challenging the order dated 2.3.2009 passed by the trial court whereby his application for adducing additional evidence, has been rejected.

(2.) As per the averments made in this petition, the petitioner filed a suit for recovery of money amounting to Rs.7,85,000/- against the respondent on the basis of the regular account books, which is pending at the stage of final arguments. According to the petitioner, the entries of the loan amount were made in the account books which were submitted to the Income Tax Department.

(3.) In order to prove his case, the petitioner made an application when the case was at the stage of rebuttal evidence before the trial court for producing the following evidence:-