BEANT KAUR Vs. GURWINDER SINGH

JUDGEMENT

(1.) - CM No. 17946-CI of 2015. This is an application filed by the appellant praying permission to lead additional evidence.

(2.) We went through Annexures P-1 and P-2, which are nothing but the order passed by the competent Criminal Court under Sec. 125 Cr.P.C and the order passed by the Executing Court.

(3.) As the defence of the respondent has already been struck off and there is also no appearance on his behalf, the question of issuing notice to him does not arise. As these documents Annexure P-1 (Ex. P-7) and Annexure P-2 (Ex. P-8) relate to the orders passed by the competent Courts in the Court proceedings inter se between the parties, the application is allowed accordingly. FAO-M-311 of 2013