POOJA Vs. JAGDISH SINGH

JUDGEMENT

(1.) This is application for impleading legal representatives of Mohinder Singh defendant no. 1 since deceased. It is alleged that petitioners, who are plaintiffs in the trial court, being daughters of defendant no. 1 since deceased, are his only legal heirs. The application is accompanied by affidavit. Accordingly, the petitioners as mentioned in paragraph 2 of the application are ordered to be brought on record as legal representatives of their father Mohinder Singh defendant no. 1 since deceased for the purpose of this revision petition.

(2.) The petitioners have already produced copy of pedigree table mark PA in the trial court. By additional evidence, the plaintiffs want to examine Patwari as witness to prove the said pedigree table. The application for additional evidence has been dismissed by the trial court on the ground that evidence of the plaintiffs was closed by court order dated 18.11.2008 and the application for additional evidence was filed after 3 years on 21.12.2011 at the stage of rebuttal evidence and arguments.

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