AMAR NATH Vs. BHAGAT CHAND

JUDGEMENT

(1.) Having lost in his endeavor to lead secondary evidence in respect of agreement dated 31st May, 2010, before the learned Court below, the petitioner/defendant has preferred the instant petition under Art. 227 of the Constitution of India, against the order dated 01.11.2017, passed by the learned Civil Judge, (Senior Division), Court No. 1, Rohru, District Shimla, H.P. in Civil Suit No. 18-1 of 2012, whereby application preferred by the petitioner/defendant under Sec. 65 of the Indian Evidence Act, was dismissed.

(2.) The factual position emerging from record:-

(3.) I have heard learned counsel for the parties and gone through the record.