- (1.) Mr. Anmol Singh Sandhu, Advocate has put in appearance on behalf of the respondent and filed his 'Power of Attorney' in the Court which is taken on record. Report of the Civil Judge (Junior Division), has been received.
(2.) The petitioner is aggrieved of the dismissal of the application seeking to lead additional evidence through the testimony of the following witnesses:- i) Concerned Patwari, Village Mansuran, District Ludhiana. ii) DW2- S. Udham Singh, Translator Mr. Gurcharan Dass, learned counsel appearing on behalf of the petitioner submits that on going through the impugned order, it is evident that earlier the application for additional evidence had been allowed but thereafter, after scoring off the same by hand, it has been rejected. Had there been any doubt in the mind of the Court below, it could have fixed the matter for re-hearing and not in the manner and mode which has been adopted. Vide order dated 03.02.2016, this Court has called the report of the concerned officer which reveals that she had dictated the order allowing the application to Steno, but later on she realized that on 24.11.2015, the application for summoning the witnesses had been dismissed, therefore, scored off the order.
(3.) Mr. Anmol Singh Sandhu, learned counsel appearing on behalf of the respondents submits that the impugned order is perfect, legal and justified, therefore, no interference is warranted.;