MEHAR SINGH Vs. JODH SINGH

JUDGEMENT

(1.) CM No. 13476 -CII of 2001

(2.) MISC . application had been filed by the appellant under Order 41 Rule 27 of Code of Civil Procedure read with Section 151 CPC for producing Annexures A1 and A2 as additional evidence. Annexure A1 is a Disability Certificate issued on 13.06.1998 by the Medical Board, Command Hospital (W/C), Chandimandir. Annexure A2 deals with the medical categorization of the appellant.

(3.) IT is seen from the record that vide order dated 12.01.1996, Civil Surgeon, LNJP Hospital was directed to do the needful. That pursuant to the direction of the Tribunal, it had been recorded by the Orthopedic Surgeon on 20.01.1996 that the claimant was still under treatment and is to be reviewed only after the treatment is over.