Pankaj Bhandari, J. - (1.) The petitioners have preferred this revision petition aggrieved by the order dated 29.02.2016 passed by learned Additional District Judge No.1, Bhilwara vide which the application filed by the appellant-petitioner under Order 6 Rule 17 read with Section 151 CPC and Order 41 Rule 27 read with Section 151 CPC was rejected.
(2.) It is contended by counsel for the petitioners that during the pendency of the appeal, the petitioner purchased the property from one of the co-owners and therefore, he became the co-sharer which fact he wanted to bring to the notice of the court by way of amendment of the pleadings and by way of application filed for bringing the additional evidence in appellate court.
(3.) It is contended by counsel for the petitioner that the factum of petitioner purchasing the property from one of the coowners was an additional evidence which was required to be taken on record and would be relevant for the purpose of deciding the appeal.;