NEELAM Vs. VIJAY KUMAR

JUDGEMENT

(1.) THIS revision petition has been directed against the order dated 30.8.2007 whereby the application of the petitioners for leading additional evidence has been rejected on the ground that the evidence of the petitioners was closed by order of the Court dated 8.9.2005 and if this application for leading additional evidence is allowed that will simply mean bye passing the earlier order whereby their evidence was closed by order.

(2.) THE case came up for motion hearing before this Court on 20.9.2007. Learned Counsel for the petitioners while relying upon a judgment of this Court in the case Prem Lata v. Ram Sarup contended that the application for additional evidence can be maintained even if the evidence has been ordered to be closed by order of the Court.