PARKASH KAUR Vs. JAGIR SINGH AND ORS

JUDGEMENT

(1.) Petitioner has assailed the order dated 27.03.2017 passed by the Civil Judge (Jr. Divn.) Ajnala vide which prayer for leading additional evidence in the form of original sale deed dated 16.01.2004 was declined.

(2.) Perusal of record would show that notice of motion in the present revision petition was issued on 29.11.2017. As per office report respondents have been duly served. However, there is no representation on their behalf since the date of effecting service. Faced with the situation, this Court is left with no option except to decide this revision petition on merits.

(3.) Brief facts are that in a suit for partition by metes and bounds, the petitioner being defendant No.1 was proceeded against ex parte and a preliminary decree was drawn. Proceedings in respect of passing of final decree are still pending. Petitioner has already moved an application under Order 9 Rule 13 CPC for setting aside the ex parte preliminary decree. The said application is also pending before the trial Court.