HANUMANT SINGH Vs. BABU SINGH AND OTHERS

JUDGEMENT

(1.) The following facts are apparent from the record: -

(2.) The defendant petitioner raised a plea before the learned Trial Court that the affidavits being relatable to the evidence of the affirmative character could not be validly accepted in rebuttal evidence.

(3.) The plea did not find favour with the learned Trial Court which held that the plaintiffs-respondents were entitled to tender those affidavits in rebuttal evidence.