VED PARKASH Vs. GOPAL BANSAL

JUDGEMENT

(1.) THIS is a civil revision and has been directed against the order dated 25. 7. 1996 passed by the Court of Addl. Civil Judge (Sr. Divn.), Karnal, who allowed the application of Shree Gopal Bansal under Order 18 Rule 17-A of the Code of Civil Procedure by which plaintiff-respondent was allowed to prove the affidavit dated 19. 5. 1988 allegedly executed by Ved Parkash, present petitioner, who is a defendant in the trial Court.

(2.) THE facts as gathered by this Court from the grounds of revision are that plaintiff Shri Shree Gopal Bansal filed a suit for declaration that vide registered safe deed dated 16. 5. 1988, the defendant-petitioner had sold to him the land measuring 16 biswas and not 6 biswas as mentioned in the sale deed and this mistake may be rectified and defendant-petitioner is liable to sell the land measuring 16 biswas instead of 6 biswas.

(3.) THE defendant-petitioner is aggrieved of the order dated 25. 7. 1996 so far as it allows the plaintiff to prove the affidavit dated 19. 5,1988.