KANWALJIT SINGH Vs. AMARJIT SINGH

JUDGEMENT

(1.) In a suit for possession by way of specific performance, the petitioners have moved an application under Order 18 Rule 17-A of the Code of Civil Procedure (in short "the Code") for additional evidence, which was rejected.

(2.) The petitioners, who were dis-satisfied with the impugned order passed on 8.4.1999, had come up in this revision.

(3.) I have heard the learned counsel for the parties.