(1.) IN this revision petition filed under Article 227 of the Constitution of India by Jasbir Singh, one of the legal representatives (LRs) of the original plaintiff (since deceased), challenge is to order dated 22.07.2013 (Annexure P-3) passed by the trial court, thereby dismissing application (Annexure P-1), filed by the petitioner and proforma respondent no. 2 (LRs of the plaintiff) for additional evidence.
(2.) IT was alleged in the application that defendants have placed on record copies of jamabandis (Annexures P-4 and P-5) for the year 2002-03, but names of all the owners/co-sharers have not been mentioned in column of ownership in the said documents, and therefore, complete copies of jamabandis containing names of all the owners are required to be produced by way of additional evidence.
(3.) LEARNED trial court, vide impugned order (Annexure P-3), has dismissed the application (Annexure P-1). Feeling aggrieved, petitioner has filed this revision petition to assail the said order. I have heard counsel for the petitioner and perused the case file.