- (1.) Matter was taken up in revised list. Heard Sri Madan Behari Lal, learned counsel for the petitioners and perused the record. None appeared for the respondents.
(2.) By means of this writ petition the petitioners have challenged the order dated 24.04.1998 passed by the first appellate court whereby the application of petitioners under Order XLI Rule 27 CPC has been rejected on the ground that said provisions cannot be used for filling up lacunae or lapses in the case and additional evidence can only be adduced at the appellate stage on satisfaction of the conditions mentioned under Order XLI Rule 27 CPC.
(3.) By an interim order dated 06.08.1998, this Court had stayed further proceedings of Civil Appeal No. 32 of 1997 and the said proceedings have remained stayed till date.;