SURJIT KAUR Vs. AJIT SINGH

JUDGEMENT

(1.) Mr. H.S. Aujla, Advocate, present in Court, accepts notice on behalf of respondents No.1 and 4.

(2.) Heard. For the reasons mentioned in the application, the same is allowed subject to all just exceptions. The persons mentioned in para no.2 of the application are impleaded as LRs of petitioner Surjit Kaur and Parsni Kaur. Amended memo of parties is taken on record.

(3.) The petitioner has come up in revision against the order dated 20.9.2016 whereby an application filed under Order 18 Rule 17 CPC for leading additional evidence has been dismissed.