NIGAM KUMAR WALIA Vs. GULZAR SINGH AND ORS

JUDGEMENT

(1.) Allowed as prayed for.

(2.) Nigam Kumar Walia - one of the legal representatives of plaintiff No. 2 (since deceased) has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 14.08.2010 (Annexure P-3) passed by learned Additional Civil Judge (Senior Division), Ambala, thereby dismissing application Annexure P-1 moved by the plaintiffs under Section 151 of the Code of Civil Procedure for placing on record documents mentioned in the application and for exhibiting the same.

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