Ram Chand Gupta, J. - (1.) C.M. No. 3956 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 949 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 17.12.2010 passed by learned Civil Judge, Junior Division, Jalandhar, Annexure P3, vide which application of the Petitioners for permission to lead secondary evidence has been dismissed.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.;