M.L. Singhal, J. - (1.) THIS is a civil revision filed by the plaintiffs against the order of Additional Civil Judge (Senior division), Gurgaon, whereby he had declined the applications dated 16.2.1999 moved by them for leading additional evidence.
(2.) THROUGH application dated 16.2.1999 moved by them for additional evidence, they wanted to produce some documents as detailed in the application. It was alleged by them that at the time when they were leading evidence in affirmative, they could not lay their hands on those documents despite the exercise of due diligence. Evidence sought to be produced are the copies of judicial records which came to their knowledge at the time when files were inspected. Some of the documents sought to be produced by way of additional evidence are certified copies of the revenue record and their production in evidence is necessary. In the other application for additional evidence dated 23.2.1999 it was alleged that some documents sought to be produced in additional evidence are already on the file which could not be produced and exhibited at the time when they were leading evidence in the affirmative and some of the documents came into existence subsequent to the date of closure of their evidence.
(3.) BOTH these applications were contested by defendants No.1, 4 to 7 and 12 to 15. It was urged that evidence of the plaintiffs was closed by order of the Court, as much, these applications are not maintainable. It was also urged that the proposed evidence does not relate to the property in dispute and is not relevant. Vide Order dated 1.4.1999, Additional Civil Judge (Senior Division), Gurgaon. declined both these applications.;