ROOP RAM Vs. PURSHOTAM DASS AND OTHERS

JUDGEMENT

(1.) Roop Ram plaintiff no. 3 has filed this revision petition under Article 227 of the Constitution of India impugning order dated 3.1.2013 Annexure P/4 passed by the trial court thereby dismissing application Annexure P/1 filed by the petitioner for additional evidence.

(2.) It is unfortunate litigation among the brothers who are all sons of Bhani Sahai.

(3.) The present suit was initially instituted by proforma respondents no. 3 and 4 against contesting respondents 1 and 2 as contesting defendants and against Roop Ram petitioner as proforma defendant no. 3 and against proforma respondent no. 5 Net Ram as proforma defendant no.