SWARAN SINGH Vs. MOHAN KAUR RAYAT

JUDGEMENT

(1.) This revision petition has been Filed by the plaintiff to assail the correctness of the trial court's order dtd. 12/7/2017, while refusing to mark medical report bearing the Apostille certificate as exhibit on the ground that the petitioner has already availed sufficient opportunity and has filed plethora of applications.

(2.) Learned counsel representing the petitioner submits that the case is al the stage of the plaintiff's evidence and unless the court records a finding that the aforesaid document is either not relevant or is admissible in evidence, the court is not justified in passing the impugned order.

(3.) On the other hand, the learned counsel representing the respondents submits that the plaintiff has already filed a plethora of applications.