SOMBIR Vs. KAMAL

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This revision petition under Article 227 of the Constitution of India has been filed by petitioner Sombir, who is defendant in the suit for grant of permanent injunction filed by plaintiff Smt. Kamal @ Kamla Chaudhary, pending in the Court of Civil Judge (Jr. Divn.) Mohindergarh.

(3.) In this revision petition, order dtd. 29/7/2021 (Annexure P-3) passed by the trial Court has been challenged, vide which the trial Court had accepted an application U/s 151 CPC filed by the plaintiff for adducing additional evidence, so as to exhibit original sale deed No. 1527 dtd. 1/2/2016 executed by Sh. Umed Singh son of Kashi Ram in favour of plaintiff Kamal @ Kamla Chaudhary.