BHANWAR LAL Vs. JAGDISH & ANOTHER

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner has beseeched to quash and set aside the order dated 13th September, 2007, whereby the learned District Judge, Jaipur District Jaipur, dismissed the application of the petitioner filed under Order 41 Rule 27 of CPC for taking additional evidence on record.

(2.) Heard the learned counsel for the parties and perused the relevant material on record.

(3.) Learned counsel for the petitioner canvassed that he implored the learned District Judge to take the entries made in the register of Raigar community, Panchayat Goner, on record, but the learned District Judge arbitrarily dismissed his application.