DURGA DEVI Vs. BHAGWANTI DEVI

JUDGEMENT

(1.) Present civil revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dtd. 31/1/2025 (Annexure P-4) whereby the application of the petitioner/defendant for leading additional evidence has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the petitioner wishes to produce the copy of collector rate list in additional evidence and the application filed by the petitioner for additional evidence has been illegally rejected by the trial Court vide order dtd. 31/1/2025 (Annexure P-4). It is prayed that the impugned order be set aside and the said application filed by the petitioner be allowed.

(3.) This Court has heard learned counsel for the petitioner and has perused the paper-book and finds that the impugned order is in accordance with law and deserves to the upheld and the present revision petition being meritless, deserves to be dismissed for the reasons detailed hereinafter.