RAM CHANDER Vs. RAMDHARI

JUDGEMENT

(1.) The present revision petition under Article 227 of the Constitution of India has been filed for modification of the order dtd. 24/2/2020 whereby the application for leading additional evidence has partly been allowed.

(2.) The brief facts relevant to the present lis are that the plaintiffpetitioner filed a suit for declaration with consequential relief of permanent injunction for declaring GPA No.3639/4 dtd. 24/9/2001, sale deed bearing No.1398 dtd. 28/5/2004, mutation bearing No.6647 dtd. 8/9/2007 and all the subsequent entries in the revenue record as illegal, null and void and not binding upon the rights of the plaintiff-petitioner. During course of proceedings, an application for permission to produce additional evidence was filed by the plaintiff-petitioner and the following documents were sought to be produced :

(3.) Vide order dtd. 24/2/2020 the plaintiff-petitioner was permitted to lead additional evidence by way of documents mentioned at (ii) and (iii), however, the prayer qua (i) i.e. certified copies of the statements of Ramchander, Narender Deshwal, Bijender, Satbir, Ramdhari, Dhajja Ram, Baljit Singh, R.K. Tyagi, Advocate, Janeshwar and Dharampal recorded by the police officials in the complaint titled as Ram Chander Vs. Ramdhari etc. bearing case No.RBT-395/239-13/3/9/2015 pending in the Court of Ms. Deepti SDJM, Bahadurgarh, was disallowed. Hence, the present revision petition.