- (1.) This petition under Article 227 of the Constitution of India is directed against the Additional District Judge, Sangrur, dated 26.7.1989 whereby application filed by the petitioner under Order 18 Rule 17-A of the Civil Procedure Code for allowing additional evidence was dismissed.
(2.) The Punjab Financial Corporation has filed an application under Section 31 of the State Financial Corporations Act, 1951 wherein the parties concluded their evidence when the present application for additional evidence was filed. The same has been declined by the learned Additional District Judge on the ground that "an official of the Punjab Financial Corporation was duly examined in the Court along with record and full opportunity was given to the respondent to cross-examine him. The application appears to have been filed by the respondent only to embarrass and further delay the execution proceeding. I, therefore, find no merit in this application which is hereby dismissed.
(3.) Learned counsel for the petitioners submitted that the evidence sought to be produced was very much relevant as rate of interest was to be proved. Moreover, the evidence was of such a nature which could not be said to have been fabricated. In support of his contention, he referred to : (i) 1981 Punjab and Haryana 157. (ii) 1987(2) PLR 393.;