Rajan Gupta, J.@mdashPresent revision petition has been preferred to impugn order dated 24.9.2012, passed by the court below whereby application filed by the plaintiffs for leading additional evidence has been rejected. Learned Counsel for petitioners has argued that plaintiffs ought to have been allowed to lead additional evidence as same is necessary for arriving at a just decision in the matter.
2. I have heard Learned Counsel for the petitioner and given careful thought to the facts of the case. It appears that suit was instituted in the year 2002 and has been pending since then. It is now fixed for rebuttal evidence/arguments. Plaintiffs claim that they are owners in possession of House No. 3278, Sector 46-C, Chandigarh on the basis of family-settlement. In support of their stand they have already led their evidence. At this stage application to place on record additional documents was moved. Same has been rejected by the court being irrelevant and inadmissible. I do not find any legal infirmity to the order passed by the court below. Revision petition is without any merit and is hereby dismissed.
