RAMESHWAR AND ORS. Vs. OM PARKASH AND ORS.

JUDGEMENT

(1.) ORDERS dated 31.7.2012 [Annexure P/3], whereby evidence of the plaintiffs was closed as also of 1.4.2014 [Annexure P/2], vide which application of the plaintiffs for additional evidence has been dismissed, are under challenge in this revision petition. No notice is required to be issued to the respondents -defendants to avoid delay as also for the fact that no prejudice is going to be caused to them.

(2.) NOTWITHSTANDING the fact of closure of evidence of the plaintiffs by the Court on 31.7.2012, it is evident from perusal of the application dated 3.11.2012 [Annexure P/1] for additional evidence of the plaintiffs that some documents are sought to be tendered in additional evidence which are already available on record and details whereof have been given in para No. 5 of the said application. Reference to these documents has also been made in the impugned order of 1.4.2014.

(3.) LOOKING from another angle, in the facts and circumstances of this case, documentary evidence sought to be produced by way of additional evidence by the plaintiffs is of such a nature that without the same being on record, competent, effective, and complete adjudication of the dispute is not feasible. It may also be noticed that this evidence, in any case, is going to help the Court for wholesome adjudication of the litigation between the parties.