Ram Chand Gupta, J. - (1.) C.M. No. 8714 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2185 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 18.3.2011, Annexure P3, passed by learned Civil Judge, Junior Division, Hisar, vide which application filed by Petitioner for additional evidence has been dismissed.
(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned trial Court.;