- (1.) Allowed as prayed for. Main Case Defendants Smt. Ekta etc. have filed this revision petition under Article 227 of the Constitution of India to assail order dated 28.01.2012 Annexure P-2 passed by learned Civil Judge (Junior Division), Sonepat thereby allowing application Annexure P-1 filed by respondent-plaintiff Ranjit Singh for secondary evidence of Khatoni, Filed Book and Aksh Shizra prepared by Local Commissioner in earlier suit for partition of abadi deh.
(2.) Plaintiff alleged that file containing the aforesaid documents is not traceable in record room of Deputy Commissioner, Sonepat.
(3.) I have heard learned counsel for the petitioners and perused the case file.;