SURAJ SINGH Vs. BHARAT BHUSHAN

JUDGEMENT

(1.) THE plaintiffs are in revision petition aggrieved against the order passed by the learned Trial Court declining to frame the following additional issue :-

(2.) AFTER the evidence was led by the defendants the plaintiffs moved an application for framing of the additional issue. The learned trial Court dismissed the said application holding that the version given by the defendants is rebuttal to the case of the plaintiffs and there is no need to frame additional issue.

(3.) I do not find any illegality or irregularity in the order warranting interference in exercise of revisional jurisdiction under Article 227 of the Constitution of India. Dismissed. Petition dismissed.