Ram Chand Gupta, J. - (1.) C.M. No. 4331 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 1013 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 7.8.2010, Annexure P1, passed by learned Civil Judge, Senior Division, Narnaul, and impugned judgment dated 12.1.2011, Annexure P2, passed by learned Additional District Judge, Narnaul, vide which objections of Petitioner -JD have been rejected.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned orders passed by learned Courts below.;