J.V. Gupta,J. - (1.) This revision petition is directed against the order of the Additional District Judge, Amritsar, dated December 24,1987, whereby in appeal an application under Order 41 Rule 27 C.P.C. for additional evidence filed on behalf of the defendants -State was allowed. By virtue of the additional evidence, the State wanted to produce on record a copy of the death entry of one Makhan Singh. The said application was opposed on behalf of the plaintiff -petitioner, but the Additional District Judge came to the conclusion that it is true that this application has been filed at a very late stage but even so keeping in view the importance of the document which they seek to produce and the barring it is likely to have affect on the adjudication of this litigation, there can be no reason for turning down their plea and in all these circumstances, therefore, this application is accepted and the appellants are allowed to produce the copy of the death entry referred to therein, i.e. in the application by way of additional evidence.
(2.) After hearing the learned counsel, I do not find any illegality in the impugned order as to be interfered with in revision jurisdiction. Consequently, the petition fails and is dismissed.
(3.) Since further proceedings were stayed at the time of motion hearing the parties are directed to appear in the Court of Additional District Judge, Amritsar, on June 12,1990.;