RAM DASS DANG Vs. OM PARKASH

JUDGEMENT

(1.) IN this revision petition filed under Article 227 of the Constitution of India by Ram Dass Dang ­ one of the legal representatives of original defendant no. 1 Thana Ram (since deceased), challenge has been laid to order dated 30.05.2013 (Annexure P-1), passed by learned lower appellate court, thereby allowing application (Annexures P-3 and P-5) filed by respondent no.1-plaintiff (appellant before the lower appellate court) for additional evidence.

(2.) FIRST appeal by the plaintiff has been filed against judgment dated 03.04.2007 (Annexure P-2) passed by the trial court, thereby decreeing counter-claim filed by defendant no. 1 Thana Ram. The said judgment Annexure P-2 and the first appeal, in which impugned order Annexure P-1 has been passed, do not pertain to the suit filed by respondent no.1-plaintiff.

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