SMT. RAJ RANI Vs. NISHA RANI

JUDGEMENT

(1.) Challenge in the revision petition is to order dated 02.08.2016 (Annexure P-5) passed by the learned Additional Civil Judge (Sr. Div.), Dera Bassi partly allowing the application for additional evidence as filed by the respondent/plaintiff.

(2.) At the very outset, learned counsel for the respondent/plaintiff contended that application for additional evidence was allowed in part and respondent/plaintiff-applicant was permitted to examine Krishan Latava, resident of Gali No.1, Jujhar Nagar, Patiala i.e. attesting witness of agreement to sell Ex.PA only subject to payment of costs of Rs. 5000.00.

(3.) Per contra, learned counsel for the petitioners by relying upon a decision of this Court in Shamsher Singh and others Vs. Joginder Singh and another, 2012 (1) PLR 205