MANGAT RAM Vs. SUDERSHAN KUMAR AND ANOTHER

JUDGEMENT

(1.) Through this application, the plaintiff/respondent wants this Court to take notice of the subsequent facts like registration of sale deed, sanction of mutation and release of electric connection for the tube-well installed in the land.

(2.) As per the Civil Procedure Code, additional evidence can be permitted only under Order 41, Rule 27. For filing an application under Order 41, Rule 27 CPC, there are certain requirements, which are necessary to be fulfilled. A reading of the application does not show that such requirements have been fulfilled.

(3.) In these circumstances, I am left with no choice but to dismiss the application.