(1.) THIS revision petition has been filed primarily against order dated 6-2-1990 by which application filed by defendants Nos. 1, 2, 3-petitioners for production of secondary evidence has been dismissed.
(2.) THE petitioners wanted to produce the scribe and the entries in the Register of the petition writer to prove the agreement of sale executed by Khet Singh son of Sawal Dan Singh resident of Dandusar, Rajasthan, dated 29-3-1983 in favour of Ram Kishan defendant No. 4.
(3.) THE application was opposed by the contesting respondents of this revision petition on the ground that the same did not fulfil the requirement of Section 63 of the Evidence Act as it was not stated in the application as to in whose possession the aforesaid agreement was. On the basis of the plea raised by the contesting respondents, the application was dismissed just by making the following observations :-" neither it is stated in whose possession the said agreement for the foregoing reason, I hereby dismiss the application. "