Ram Chand Gupta, J. - (1.) PETITIONERS have invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 18.8.2011 passed by learned Additional Civil Judge (Senior Division), Jind, vide which application filed by petitioners for leading additional evidence was dismissed.
(2.) 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. Facts relevant for the decision of present revision petition are that petitioners -plaintiffs filed a suit for possession of the property in dispute as per jamabandi for the year 2000 -2001 alongwith consequential relief of permanent injunction. Suit was contested by respondents -defendants. Issues were framed. Evidence has been adduced by both the parties when the present application for additional evidence has been filed.
(3.) IT has been contended by learned counsel for the petitioners that witness sought to be examined is a material witness, who had conducted demarcation of the property in dispute before filing of the suit and that though he was summoned when evidence was being adduced by petitioners -plaintiffs and, however, he could not be examined and the evidence of the petitioners was closed.;