KRISHAN KUMAR Vs. ROSHAN LAL

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and decree passed by the Civil Judge (Junior Division), Phul, dated 04.10.2011, whereby, the suit for declaration to the effect that the appellant plaintiff is owner to the extent of one fourth share of the shop and Ahata, along with the covered door measuring 103 feet X 32 feet, as detailed in the head note of the suit, situated in the Abadi Court Bazar Rampura Phul, Tehsil Phul, District Bathinda, as shown in the site plan and suit for possession of the shop and Ahata, by way of partition of the suit land, has been dismissed, appeal against which preferred by the appellant-plaintiff stands dismissed by the Additional District Judge (Fast Track Court), Bathinda, on 30.10.2013. Challenge has also been posed in the present appeal to the order dated 30.10.2013 passed by the Additional District Judge (Fast Track Court), Bathinda, whereby, application under Order 41, Rule 27 of the Civil Procedure Code (hereinafter referred to as 'the CPC') read with Section 151 of the CPC, filed by the applicant-appellant seeking permission to adduce additional evidence has been dismissed.

(2.) Notice of motion.

(3.) Mr. K.S. Kang, Advocate, accepts notice on behalf of the respondents. Caveat stands discharged.