JASPAL KAUR Vs. GURNEK SINGH

JUDGEMENT

(1.) A suit for declaration to the effect that plaintiffs are owners in joint possession to the extent of half share each in the suit land, challenging the Gift deed dated 19.12.1997, is pending adjudication before the Additional Civil Judge [Senior Division], Fatehgarh Sahib.

(2.) WHEN the case was at the final stage, an application was moved by the plaintiffs for leading additional evidence which was allowed on 31.7.2012. Plaintiffs were allowed to prove birth certificates Ex. P18 and P19 in additional evidence. Since these documents were in Urdu, transliterate Ex. P18 -A and Ex. P19 -A of these documents was also permitted. Tendering these documents additionally in evidence, plaintiffs had closed their additional evidence.

(3.) AS the case was at the final stage, rebuttal evidence was to be produced by the plaintiffs. While concluding their affirmative evidence or additional evidence, no where right of producing rebuttal evidence was reserved by the plaintiffs.