Pritam Pal, J. - (1.) This Civil Revision, by the petitioner, filed under Article 227 of the Constitution of India, is directed against order dated January 11,2007, passed by learned Civil Judge (Junior Division), Rajpura, whereby an application of the petitioner for placing on record the documents mark 'A to C' by way of additional evidence, was declined.
(2.) The contention of learned counsel for the petitioner is that in fact, the aforesaid documents, which already stood admitted before the learned trial Court in the earlier proceedings, are just to be taken on record.
(3.) Taking into consideration the aforesaid submission of learned counsel for the petitioner, I feel that at this stage, no notice is required to be issued to the opposite side and this Civil Revision is disposed of with a direction that the learned trial Court, shall take on record the aforesaid documents, which are stated to have already been marked as 'A to C' on the file, subject to costs of Rs. 1000/-.;