SURJIT KAUR Vs. BHUPINDER SINGH WARAICH

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 25.1.2008 passed by the learned Additional District Judge (Adhoc) Fast Track, Jalandhar, dismissing an application moved by the petitioners under Order 41 Rule 27 of the Code of Civil Procedure.

(2.) THE petitioners herein challenged the judgment and decree said to have been suffered by them in a suit for specific performance. The decree was challenged on the plea of fraud and mis-representation.

(3.) IN appeal, application under Order 41 Rule 27 CPC was moved to place on record additional documents, claiming that the documents were necessary for effective adjudication of the dispute between the parties and would be helpful to the Court to arrive at correct decision. The application was dismissed.