Vijender Singh Malik, J. - (1.) IN the suit brought by Jawala Parsad and Krishan Lal, plaintiffs against 26 defendants for possession of a residential house and shops situated in village Bhakli, Tehsil Kosli, District Rewari, defendant No. 15 Smt. Koshalya, had filed an application for permission to adduce additional evidence in the shape of copies of mutation No. 1530 sanctioned in the year 1977 and the copies of jamabandies for the period subsequent thereto up to date with regard to the property, to which the mutation related. Her application filed under the provisions of section 151 CPC has been dismissed by learned Additional Civil Judge (Sr. Divn.), Kosli vide order dated 09.09.2011.
(2.) IT is this order, which is challenged before me by Smt. Koshalya, defendant No. 15, by way of this revision petition brought under the provisions of Article 227 of the Constitution of India. The petitioner had claimed that her previous counsel misguided her and on account of the same, she could not produce these documents. According to her, these documents are per se admissible in evidence and their production would neither delay the disposal of the suit nor would cause any prejudice to the opposite party. Therefore, the prayer was made.
(3.) THE application was opposed, claiming that the petitioner was having knowledge about the mutation and she had been contesting three suits regarding the property in dispute up to the court of learned District Judge, Rewari and was represented by her counsel in the present case. It is further claimed that after leading oral as well as documentary evidence, she had closed her evidence through her counsel on 28.01.2010.;