SATINDER KAUR AND ANOTHER Vs. GURMIT KAUR ETC

JUDGEMENT

(1.) The present revision petition has been filed for setting aside the order dated 16.01.2013 passed by the Additional Civil Judge (Senior Division), Garhshankar, vide which, the application for additional evidence filed by respondent No.1 has been allowed.

(2.) Briefly, the facts of the case are that the petitioners filed a suit for declaration being co-owners in joint possession of the land, in dispute.

(3.) Respondent no.1-Gurmit Kaur was not aware regarding said agreement before the Court as she could not obtain the copy of agreement, whereas, it was necessary for just decision of the case. An application was moved during pendency of the suit on the ground that the copy of agreement was necessary to resolve the controversy between the parties. The said application was contested on the ground that the same has been filed at a belated stage just to delay the proceedings. The application for adducing additional evidence was allowed vide Order dated 16.01.2013 passed by the Additional Civil Judge (Senior Division), Garhshankar, which is subject matter of challenge in the present revision petition.