HARMESH SINGH Vs. MAKHAN SINGH

JUDGEMENT

(1.) Challenge is to the order dated 13thof November, 2018 passed by Civil Judge, Junior Division, Kharar whereby application filed by the plaintiff to tender electronic evidence w.r.t. conversation between the plaintiff and defendant No.1 stands rejected.

(2.) For convenience, the parties hereinafter referred to by their original position in the suit i.e. the petitioner as the plaintiff and the respondents as the defendants.

(3.) Plaintiff filed suit for declaration to the effect that he is owner in possession of the suit land to the extent of 1/20th share as described in the headnote of the plaint. Further sought declaration to the effect that sale deed dtd. 30/6/2015 executed by Harmesh Singh in favour of defendant No.1 Makhan Singh is illegal, null and void and is result of fraud.