GARJA SINGH Vs. GRAM PANCHAYAT, HARBANSPURA

JUDGEMENT

(1.) This revision is directed against the order dated 14.11.1991 of the trial court whereby application moved by the defendants for leading additional evidence was dismissed.

(2.) PLAINTIFF -respondent filed a suit for declaration against the present petitioners. After the parties concluded their evidence in affirmative, the defendants moved an application under Order 18, Rule 17-A of the Code of Civil Procedure for permission to produce an order/letter dated 25.2.1988 and endorsement dated 25.7.1988 by way of additional evidence. It was averred that the said document was already on the file and the same could not be got exhibited due to over-sight. It was further stated that production of the said document in evidence was necessary and it will not delay the proceedings in the suit. Prayer made in the application was opposed by the plaintiff by alleging that the application was not bona fide and had been filed just to prolong the litigation. Trial Court on a consideration of the matter, dismissed the application by the order under revision. Hence, this revision at the instance of the defendants.

(3.) SINCE the proceedings were stayed, the parties through their counsel are directed to appear before the trial court on 29.8.1997. The suit being of the year 1988 shall now be disposed of according to law within four months.