JUDGEMENT
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(1.)Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 04.12.2010 passed by learned Civil Judge (Senior Division), Ludhiana whereby application under Section 66 of the Indian Evidence Act for directing the petitioner to produce passport of Mr. Joginder Singh and in the alternative to produce secondary evidence has been allowed.
(2.)Shorn of unnecessary details, the facts relevant for disposal of the present petition are that a petition under the Indian Succession Act, 1925 was filed by the petitioner and proforma respondents no.8 and 9.
(3.)The parties were in process of leading their evidence. Initially, on 07.11.2007, an application was moved by Santosh Kumar-respondent no.5 for directing petitioner to produce original passport of Mr. Joginder Singh Matharu and in alternative prayer was made for allowing her to lead additional evidence to prove the passport of Joginder Singh Matharu. The said application was dismissed by the trial Court by passing a speaking order on 19.03.2010. Thereafter, another application was moved on 06.10.2010 which has been allowed vide impugned order dated 04.12.2010.
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