- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 11.9.2009, passed by learned Additional Civil Judge, Senior Division, Jind, vide which application, Annexure P9, filed by Petitioners-Defendant for leading secondary evidence of alleged certificates /kabalas dated 14.1.1929, 3.9.1936 and 3.2.1928 was dismissed.
(2.) 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.
(3.) Facts relevant for the decision of present revision petition are that a suit for permanent injunction was filed by Respondent No. 1-Plaintiff against present Petitioners-Defendant and Municipal Council, Jind, restraining them from raising any type of construction over the portion of land marked as 'ABCD' shown in red colour in the site plan attached with the plaint, and duly described in the heading of the plaint.;