DEVINDER SINGH Vs. PARAMJIT SINGH

JUDGEMENT

(1.) The defendant/petitioner is in revision petition against the order dated 07.03.2014.

(2.) It is not in dispute that the defendant filed an amended written statement. Learned trial Court amended the issues. Thereafter, the plaintiff wanted to file a supplementary affidavit in evidence. The defendant/petitioner objected thereto. It is being pleaded before me that such affidavit is beyond pleadings.

(3.) I have seen the order passed by the learned trial Court. No such contention was raised before the learned trial Court. However, learned counsel for the petitioner submits that he had argued before the Court below. Since the order passed by the learned trial Court does not record that any argument in this regard was made before it, the submission of learned counsel for the petitioner cannot be accepted.