Bakshish Kaur, J. - (1.) Challenge in this revision is to the impugned order whereby the petitioners' prayer for leading additional evidence and framing of additional issues was declined.
(2.) I have heard Shri B.S. Rana, learned counsel for the petitioner and Shri Sandeep Vermani, learned counsel for the respondents.
(3.) The plaintiff (now petitioner) filed a suit for possession and declaration and also for permanent injunction against the defendant -respondents. The suit is pending before the trial Court since 1996. As it was contested, issues arising from the pleadings of the parties were framed. Both the parties have led evidence. The petitioner has filed an application for leading rebuttal evidence and framing of additional issues, which has been dismissed.;