L.N. Mittal, J. - (1.) Legal representatives of Teja Singh-defendant No. 1 have filed this revision petition under Article 227 of Constitution of India impugning order dated 09.03.2010 Annexure P-1 passed by learned Civil Judge (Junior Division), Anandpur Sahib, thereby dismissing application Annexure P-7 moved by defendants for additional evidence.
(2.) Respondent No. 1-plaintiff has filed suit for possession of the suit property alleging that he purchased the same vide sale deed dated 25.06.1985 from Prabhi Devi. Plaintiff also alleged that he had purchased adjoining property towards West vide sale deed 16.05.1975.
(3.) Defendants in their application for additional evidence alleged that plaintiff has given his sale deeds dated 02.03.1970 and 18.03.1975 (registered on 16.05.1975) to Oriental Bank of Commerce as guarantor of a loan, along with affidavit dated 08.11.2000 depicting that the suit property is of defendants' predecessor Rugha Singh. Accordingly said two sale deeds and affidavit are sought to be produced in additional evidence by the defendants.;