RAJ BALA Vs. NAWAL SINGH AND ANOTHER

JUDGEMENT

(1.) There is an application for placing on record additional evidence.

(2.) It is stated that in another case in which both the parties were defendants, a different version of the agreement to sell had been placed on record. Learned counsel for the respondent No. 1 has argued that neither there is any reason shown why this document was not placed before the Courts below nor is it mentioned who has placed this document on record and even the documents were placed by some unknown persons on that file is itself a photocopy and therefore no sanctity can be attached to it and was never exhibited in that suit by the plaintiff.

(3.) I find myself in agreement with the learned counsel for the respondent No. 1 and decline the application under Order 41, Rule 27.