JASVIR SINGH Vs. JAGJIT SINGH

JUDGEMENT

(1.) The petitioner has filed the present Civil Revision Petition under Article 227 of the Constitution of India read with Sec. 151 CPC seeking quashing/setting-aside of the order dtd. 10/9/2025 (Annexure P-1) passed by the learned Additional Civil Judge (Sr. Divn.), Sri Muktsar Sahib, whereby the application filed by the petitioner under Order 41 Rule 27 CPC for leading additional evidence, has been dismissed.

(2.) Brief facts of the case are that the petitioner-plaintiff filed a suit for permanent injunction restraining the respondent-defendant from dispossessing or causing any interference in the ownership and peaceful possession of the petitioner-plaintiff and from dispossessing the petitioner-plaintiff from house/land measuring 4 kanals 0 marla out of land measuring 8 kanals 0 marla bearing khewat nos. 1569/1488 min, 1620/1541, khatauni nos. 2291, 2377 rect. no. 128, killa no. 12/1 (6-18) killa no. 11(6-7) situated at Village Thandewala, Tehsil and District Sri Muktsar Sahib, as shown in the site plan.

(3.) Upon notice, the respondent-defendant appeared and filed his written statement. Both the parties led their respective evidence. During the pendency of the suit, the petitioner-plaintiff moved an application under Order 41 Rule 27 CPC seeking permission to place on record a pen drive, certificate under Sec. 63 of the Bharatiya Sakshya Adhiniyam, 2023 and a copy of FIR No. 122 dtd. 14/6/2021.