DARSHAN LAL Vs. GURMAIL SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff-Petitioner is in the revision petition against the order passed by the learned trial court dismissing an application for permission to lead secondary evidence so as to prove agreement to sell dated 21.12.2006.

(2.) Learned trial court has dismissed the application on the ground that a DDR through which the loss of document was reported to the police has not been produced. The court has further found that in the absence of any proof of loss of document secondary evidence cannot be allowed.

(3.) In the considered opinion of this Court, the order under challenge is erroneous.