(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.
(2.) The present petitioners numbering 4 who are plaintiffs before the Court of Additional Civil Judge, Senior Division (Fatehgarh Sahib) in a suit for declaration and permanent injunction had earlier filed an application for additional evidence. The same stood declined and dismissed vide impugned order dtd. 3/12/2019 by the Court of learned Additional Civil Judge, Senior Division, Fatehgarh Sahib. Aggrieved over these findings, the instant petition has come about by the unsuccessful plaintiffs/revisionists.
(3.) Heard Mr. Ashutosh Hoshiarpuri, Advocate for the petitioners and Mr. Rakesh Chopra, Advocate for the respondent and perused the records.