VINOD K.SHARMA,J. - (1.) THE petitioner has invoked the revisional jurisdiction of this Court to challenge the order passed by the learned Additional Civil Judge(Sr. Division), Malerkotla allowing an application moved by the respondent No. 1 for leading additional evidence.
(2.) THE respondent/defendant No. 1 moved an application to produce on record resolution dated 27.12.2003 passed by the Board of Directors of Marketing Federation Ltd. (for short Markfed) authorising District Manager of the district concerned to exercise the power to sign power of attorney, petition, written statement etc. and also to engage advocates up to district level. It was claimed that the production and proof Of resolution was necessary for just decision of the case. The application was opposed on the plea that the resolution sought to be produced by way of additional evidence was well within the knowledge of defendant No. 1 and therefore, additional evidence could not be allowed at this stage.
(3.) IN a suit for recovery filed by the plaintiff a joint written statement was filed by all the defendants which was signed by the District Manager Markfed, Sangrur on his own behalf as well as on behalf of the Markfed.;