Ram Chand Gupta, J. - (1.) C.M. No. 4757 -CII of 2011.
(2.) APPLICATION is allowed subject to all just objections. Civil Revision No. 1140 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 22.12.2010, passed by learned Civil Judge, Junior Division, Barnala, vide which application filed by Petitioner for framing the additional issue in the matter regarding the passing of final decree, on the basis of preliminary decree, passed in favour of Respondent -Plaintiffs has been dismissed.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Executing Court.;