JOGINDER SINGH Vs. ADESH AGGARWAL

JUDGEMENT

(1.) Petitioner-defendant has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 11.5.2009, Annexure P1, passed by learned Additional Civil Judge (Senior Division) Karnal, vide which application filed by respondent-plaintiff for permission to lead secondary evidence was allowed.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned trial Court.

(3.) Briefly stated, respondent-plaintiff filed a suit for specific performance of agreement to sell dated 16.1.2006 as well as for recovery of unliquidated damages/compensation with consequential relief of permanent injunction restraining present petitioner-defendant from alienating the property in dispute.