LAWS(P&H)-2009-4-70

PHUMAN SINGH Vs. HAZARA SINGH

Decided On April 29, 2009
PHUMAN SINGH Appellant
V/S
HAZARA SINGH Respondents

JUDGEMENT

(1.) THE plaintiff - petitioners had applied for leading additional evidence by invoking the provisions of Section 151 of the Code of Civil Procedure for tendering Jamabandis for the year 1978-79 and 1983-84, the documents, which are part of the revenue record, however, the Trial Court by stating that order XVIII Rule 17-A of the Code of Civil Procedure has been deleted by way of subsequent amendment, rejected the application.

(2.) THIS Court took note of the related provisions in case Basant Raj v. Kaushal Kishore, 2005(2) HRR 546 and observed as under :-