- (1.) Legal representatives of original plaintiff Lehna Ram, since deceased, have filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 20.12.2010 (Annexure P-6) passed by learned Civil Judge (Junior Division), Ambala thereby allowing application moved by defendant No.4 Karam Chand for secondary evidence of registered sale deed dated 10.09.2002.
(2.) Defendant No.4 alleged that original sale deed had been lost and, therefore, he should be allowed to lead secondary evidence of the sale deed.
(3.) Plaintiffs opposed the application alleging that loss of the aforesaid sale deed has not been proved and, therefore, secondary evidence thereof cannot be permitted.;