RAVINDER SINGH Vs. PARKASH SINGH

JUDGEMENT

(1.) THIS revision under Article 227 of the Constitution of India is directed against the order dated 5.4.2007 passed by the learned Civil Judge (Sr.Division), Gurgaon whereby the learned court below partly accepted the application for additional evidence filed by the petitioner and declined the prayer of the petitioner to produce adoption deed by way of additional evidence.

(2.) THE petitioner filed two suits - one to challenge the Will dated 5.5.1993 and the decree passed in civil suit titled "Shanti Devi v. Girvar" and the second to challenge the decree dated 29.8.1992 passed by learned Senior Sub Judge, Gurgaon in the case of 'Shanti v. Girwar'. Both the suits stand consolidated in pursuance to the order dated 4.2.2003 and the proceedings are being recorded in Civil Suit No. 62 of 1994. The petitioner claims that adoption deed was executed by Girvar Singh adopting the petitioner as his adopted son.

(3.) THE application moved by the petitioner was contested. Learned Civil Judge (Senior Division), Gurgaon by way of impugned order partly allowed the application moved by the petitioner by way of additional evidence but declined the prayer for production of adoption deed.