SUNITA AGARWAL,J. - (1.)Heard learned counsel for the petitioners.
(2.)Supplementary affidavit filed today is taken on record.
(3.)The present petition is directed against the judgement and order dated 25.05.2017 passed by the Additional District Judge, Court no.7, Jhansi in Civil Appeal No.42 of 2016 (Jahid v. Hamid Khan and others) arising out of Original Suit no.208 of 2000 (Smt. Sandal and another v. Smt. Hamida and others). By means of the order impugned, the application 20-C/2 filed by the appellants/defendants in the said Civil appeal has been allowed and the additional evidence filed by the appellant have been taken on record for assessment thereof at the time of disposal of the appeal. The first appellate court has recorded that the said evidence could not be brought on record by the appellants/defendants in spite of their due diligence at an earlier stage. Moreover, the assessment of the said evidence is required for effective disposal of the appeal.