KEHAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner-plaintiff Kehar Singh challenging the impugned order dtd. 7/7/2025 passed by the learned Additional Civil Judge (Senior Division), Bilaspur, District Yamuna Nagar, whereby the application moved by the petitioner for leading additional evidence was dismissed.

(2.) The petitioner, along with five other co-plaintiffs, instituted a civil suit seeking a decree for possession of the suit land measuring 31 kanals 18 marlas comprised in Khasra No. 143 as per Jamabandi for the year 2012-13. In the alternative, a decree of mandatory injunction was sought, directing the defendants to pay compensation.

(3.) It was pleaded in the plaint that Kehar Singh had earlier filed a suit titled as "Kehar Singh v. DFO, Territorial, Yamuna Nagar and Others" seeking restraint upon the defendants from cutting and removing trees. That suit was dismissed by the trial Court, and the copy of the judgment and decree was produced by the plaintiffs in affirmative evidence. The judgment of the appellate Court had also been placed on record.