(1.) Learned Counsel for the petitioner inter alia contends that mutations Nos. 3918 and 3967 regarding sale of 10 kanals land by Sant Kaur are not relevant and admissible in evidence as the said sales are not in dispute because Sant Kaur had 18 kanals 02 marlas land, out of which, she sold 10 kanals land and the suit land involved in the present litigation is 08 kanals out of 08 kanals 02 marlas land left with Sant Kaur after the said sales. It is also contended that mortgage of 10 kanals land by Sant Kaur in favour of wife of the plaintiff-petitioner is also not in dispute and therefore, documents relating to redemption thereof, sought to be produced by additional evidence, are irrelevant.
(2.) Notice of motion to respondents Nos. 5 to 7 only.
(3.) Mr. Parminder Singh, Advocate accepts notice on behalf of respondents Nos. 5 to 7.