PARMOD KUMAR Vs. SHAM LAL THUKRAL AND OTHERS

JUDGEMENT

(1.) Defendant No. 4 Parmod Kumar, by way of instant revision petition, filed under Article 227of the Constitution of India, has challenged order dated 02.02.2012 (Annexure P-2) passed by learned Civil Judge (Senior Division), Bathinda, thereby disposing of two applications i.e. one application moved by defendant No. 1 and another application moved by defendants No. 4 and 6 - both seeking de-exhibition of various documents put in evidence by respondent No. 1-plaintiff.

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

(3.) Vide impugned order, the trial court has kept open the objections of the defendants regarding the documents in question to be decided at the time of final arguments in the suit. Thus, claim of the petitioner made in the application has not yet been declined by the trial court. Consequently, the petitioner could have no grievance against the impugned order. Objections raised by the petitioner against exhibition of documents in question are yet to be decided by the trial court at the time of final decision of the suit.