AMAR SINGH Vs. BADLU RAM AND OTHERS

JUDGEMENT

(1.) Plaintiff No. 1 Amar Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India by filing this revision petition to assail order dated 16.12.2011 (Annexure P-3) passed by learned Civil Judge (Junior Division), Rewari, thereby dismissing application Annexure P-2 moved by plaintiffs (petitioner and proforma respondents No. 3 to 8) for framing of additional issue.

(2.) Plaintiffs have filed suit against respondents No. 1 and 2/defendants basing their claim on disputed passage depicted by plaintiffs in their site plan. Defendants, however, denied the existence of the said passage and pleaded existence of another passage on southern and eastern sides for access to property of plaintiffs. Plaintiffs sought framing of additional issue regarding the said other passage pleaded by defendants.

(3.) I have heard learned counsel for the petitioner and perused the case file.