SATNAM SINGH Vs. ATAM PARKASH SINGH

JUDGEMENT

(1.) PLAINTIFF -Satnam Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India by filing this revision petition to challenge order dated 14.08.2013 passed by the trial Court thereby dismissing application (Annexure P -4) filed by the plaintiff for additional evidence. Plaintiff has alleged that plaintiff and his family members are exclusive owners of the suit property which is their private property. Defendant has alleged that the disputed property is a public street and Gram Panchayat has constructed drains on both sides of the said street.

(2.) THE plaintiff in application (Annexure P -4) alleged that the defendant has produced in his evidence report dated 21.06.2001 of Block Development and Panchayat Officer (BDPO) by examining concerned official to depict that the disputed site is a public street. The plaintiff now wants to examine Secretary and Sarpanch of Gram Panchayat with record to prove that it is a private street.

(3.) LEARNED trial Court vide impugned order dated 14.08.2013 has dismissed application (Annexure P -4) filed by the plaintiff who has, therefore, filed this revision petition to assail the said order.