VERINDER AND VIKRAM SINGH Vs. COLLECTOR, KARNAL

JUDGEMENT

(1.) Plaintiff HUF Verinder and Vikram Singh, through Vikram Singh as karta, has filed this revision petition under zimpugning order dated 08.11.2012 (Annexure P-1) passed by the trial court thereby dismissing application Annexure P-2 filed by the plaintiff for additional evidence. I have heard petitioner in person and learned State counsel for respondents No. 1 and 2 and also perused the case file.

(2.) Petitioner contended that respondent No. 3 was impleaded as defendant No. 3 by placing amended title on record of the trial court on 17.09.2011, and therefore, fresh right accrued to the plaintiff to lead evidence. Accordingly, the plaintiff sought permission to prove registered family agreement dated 20.01.2005 by summoning attesting witness Surinder Singh.

(3.) I have carefully considered the aforesaid contention which cannot be accepted.