DEEPAK SINGH Vs. BALBIR SINGH GREWAL

JUDGEMENT

(1.) CM No.18218-C of 2018 Prayer in the application is for permission to produce additional evidence in the form of an affidavit of the appellant.

(2.) In the affidavit, it has been pleaded that the suit property is the only residential house owned by the deponent, his wife, son, daughter and grand daughter. In the considered view of this Court, such affidavit is not relevant for the purpose of decision of the appeal. It has been found in the detailed judgment which follows that the appellant has no right, title or interest in the property.

(3.) Accordingly, the application is dismissed.