LABH KAUR Vs. RAM ASRA

JUDGEMENT

(1.) Challenge in this revision petition is to the order dated 19.7.1999 passed by learned Civil Judge, Junior Division, Panchkula.

(2.) Vide impugned order, the learned trial court has dismissed an application filed by the petitioner (plaintiff in the suit) under Order 18 Rule 17 of the Code of Civil Procedure for permission to lead additional evidence.

(3.) The plaintiff has filed a suit for possession as owner of the house and bara, subject matter of the suit, on the basis of a registered Will allegedly executed by Smt. Nikki Devi. During the pendency of the suit, the plaintiff had filed the above application, as she wished to prove on record her being the legitimate daughter of Smt. Nikki Devi. According to the applicant, the need arose because in the evidence adduced by the defendants, they made such averments that she is not the legitimate daughter of the deceased.