NATHU RAM Vs. AKHARA PANCHAYAT

JUDGEMENT

(1.) THIS revision-petition, under Article 227 of the Constitution of India, is directed, against the order dated 29.05.2009, rendered by the Court of Civil Judge (Senior Division), Kurukshetra, vide which, it dismissed the application, under Section 151 of the Code of Civil Procedure, filed by the plaintiffs/revision-petitioners, for leading additional evidence, in case titled as 'Nathi Ram etc. v. Akhara Panchayat'.

(2.) THE plaintiffs/revision-petitioners, claimed themselves, to be in possession of the suit land, as tenants, under the defendant/respondent. It was stated that the defendant/respondent threatened them, to dispossess therefrom, illegally. Accordingly, they filed a suit for permanent injunction, restraining the defendant/respondent, from dispossessing them therefrom, except, in accordance with the provisions of law.

(3.) THE plaintiffs/revision-petitioners, and defendant/respondent, led evidence, and closed the same. Thereafter, an application for additional evidence, was moved, by the plaintiffs/revision-petitioners, for producing on record, copy of the application filed by the defendant/respondent, for rendition of accounts, in the Revenue Court, admitting the plaintiffs as tenants. That application was dismissed, by the Court of Civil Judge (Senior Division), Kurukshetra, vide the order impugned.