JASBIR SINGH Vs. UKESH

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 31/5/2022 (Annexure P-8) and subsequent order dtd. 6/9/2022 (Annexure P-9) passed by the District Judge, Palwal, vide which the application dtd. 3/12/2019 (Annexure P-6) for additional evidence filed by the respondent has been allowed although the main appeal is still pending.

(2.) Learned counsel for the petitioner has submitted that the application for additional evidence filed by the respondent has been allowed without deciding it alongwith the main appeal and thus, on the said short ground alone, the impugned orders deserve to be set aside.

(3.) Learned counsel for the respondent has submitted that the application filed by the respondent was very meritorious and therefore, it has been rightly allowed.