PREM DEVI & ANOTHER Vs. ROHTASH & ANOTHER

JUDGEMENT

(1.) Plaintiffs Prem Devi and her minor son Sombir have filed revision petition under Article 227 of the Constitution of India impugning order dated 26.07.2011(Annexure P-5) passed by learned Additional Civil Judge (Senior Division), Jind thereby dismissing application (Annexure P-3) moved by plaintiffs-petitioners for additional evidence.

(2.) Plaintiffs have challenged release deed and Will executed by Chhajju Ram, since deceased, inter alia on the ground that suit land was ancestral joint Hindu family property. To prove the same, the plaintiffs have produced excerpt in evidence.

(3.) The plaintiffs alleged in application Annexure P-3 that they want to produce copy of Jamabandi Panjam (initial jamabandi) of Khewat No.19 Khatoni Nos.151 to 160 and mutation No.16 of inheritance of Chandgi Ram in favour of Rajmal. The plaintiffs also want to summon Record Keeper with aforesaid record and Tek Ram retired Kanungo to prove the documents and to prove ancestral nature of the suit land. The said application has been dismissed by the trial Court vide impugned Order Annexure P-5. Which is under challenge in this revision petition.