POORAN SINGH Vs. HETRAM & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 11.03.2015 passed by the trial court, whereby, the application filed by the petitioner under Sec. 65 of the Evidence Act, 1882 ('the Act') has been rejected.

(2.) A suit for specific performance was filed by respondent No. 1 - Hetram on 30.06.2009 seeking specific performance of agreement to sale dated 30.10.1991.

(3.) The suit was resisted by the petitioner.