KARTIKRAM Vs. ITWARI BAI

JUDGEMENT

(1.) The substantial question of law involved and to be answered in this appeal is:-

(2.) The trial Court, by its order dated 13.7.1993 recorded a finding that earlier occasion, time was granted to the plaintiff No. 1-Kartik Ram to adduce his evidence but he failed to adduce evidence and, therefore, no sufficient cause is shown for granting application under Order 17 Rule 1 of CPC and the application for adjournment was rejected and plaintiff's opportunity to lead evidence was closed and the suit was dismissed for want of evidence.

(3.) Challenging the legal acceptability and correctness of the judgment/order dated 13.7.1993, plaintiffs herein filed first appeal under Section 96 of the Code of Civil Procedure, 1908 before the first Appellate Court.