PARAMJIT KAUR Vs. JOGINDER SINGH

JUDGEMENT

(1.) Appellant-Paramjit Kaur filed suit seeking declaration and relief of injunction as follows:-

(2.) The suit was decreed and plaintiff was declared owner in possession of suit property and defendants were restrained from interfering in her peaceful possession and from dispossessing her except in due course of law.

(3.) Defendants filed appeal before Additional District Judge, Ludhiana. During pendency of appeal, application was moved under Order XLI Rule 27 CPC for permission to lead additional evidence to place on record copies of jamabandies for the years 1978-79, 1993-94, 1998-99, 2008-09 of Village Jawaddi, copy of order passed by Collector, Ludhiana, copy of mutation no. 23200 of Village Jawaddi, certified copies of some statements and orders passed by Court. Application was allowed by learned Ist Appellate Court with observations as follows:-