BALDEV KRISHAN Vs. KALI RAM

JUDGEMENT

(1.) CM-26740-CII-2018 For the reasons stated in the application, Annexures R-1 and R-2, are taken on record, subject to all just exceptions.

(2.) CM stands disposed of.

(3.) CR-2633-2018 The present revision petition is directed against the impugned order dtd. 6/3/2018 (Annexure P-1), whereby the application of the petitioner-plaintiff for leading secondary evidence to prove existence and loss of the agreement to sell dtd. 6/5/1983 and extension agreement to sell dtd. 28/12/1983, has been dismissed.