MEENAKSHI @ SUNITA Vs. PREM SINGH

JUDGEMENT

(1.) The present revision petition, preferred under Article 227 of the Constitution of India, assails order dtd. 17/1/2025 (Annexure P-1), passed by the Court of Additional Civil Judge (Sr. Divn.), Rewari, vide which application moved by the petitioner/plaintiff for additional evidence was dismissed.

(2.) A suit (Annexure P-2) for declaration along with consequential relief of permanent injunction was filed by the petitioner/plaintiff (Meenakshi @ Sunita). The grievance raised was that her father Prem Singh (defendant No.1) had executed a release deed in respect of ancestral land in favour of her sister Vidhya Devi (defendant No.2).

(3.) After the trial had almost concluded and the matter was listed for final arguments, an application (Annexure P-3) for additional evidence was moved by the petitioner/plaintiff, seeking to produce an excerpt (Intakhab) to prove the ancestral nature of the suit land. The application was opposed by way of a reply (Annexure P-4). Vide impugned order, the said application was rejected, leading to the filing of the present revision petition.