BALBIR SINGH Vs. LAL SINGH

JUDGEMENT

(1.) The appellate Court vide order dated 14.11.1994 allowed the plaintiff to lead additional evidence on payment of Rs. 600.00 as costs. This order has been impugned in the present revision petition by the defendant in the suit.

(2.) On notice of motion having been issued Shri S.N. Chopra, Advocate has put in appearance on behalf of the respondent (plaintiff in the suit).

(3.) Learned counsel for the respondent (plaintiff in the suit) has brought to my notice an order dated 14.11.1994 which was passed by the Appellate Court after impugned order was passed:-