TARA CHAND Vs. RANDEEP SINGH

JUDGEMENT

(1.) PLAINTIFF -petitioner (hereinafter referred to as the petitioner) has filed the present revision petition against the impugned order vide which the application filed by the petitioner for leading additional evidence stands dismissed.

(2.) SHORTLY stated the facts are that the petitioner, filed a suit for permanent injunction in June 1990 with a prayer that the defendant -respondent (Hereinafter referred to as the respondent) be restrained from interfering in his possession as lessee except in due course of law. This plaint was later on amended. It was stated in the amended plaint that possession was with the Receiver and the plaintiff should be restored back the possession.

(3.) REPLY to the application was filed by the respondent who contested the same. Trial Court dismissed the application filed by the petitioner; aggrieved against which the present revision petition has been filed.