RAMPAL AND OTHERS Vs. RAJESH KUMAR AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 05.09.2012 passed by the learned trial Court, whereby application of the plaintiff filed under Section 65 of the Indian Evidence Act, 1872 (for short 'the Act'), seeking permission to lead secondary evidence, was allowed, defendants have approached this Court by way of present revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.