NAVEEN GUPTA Vs. DEEPAK AGGARWAL

JUDGEMENT

(1.) C.M. No.10913/2014 (exemption)

(2.) This petition under Article 227 of the Constitution of India impugns the order of the court below dated 17.5.2014 by which the application filed by the petitioner/defendant/tenant in a suit for possession and mesne profits at the stage of final arguments for leading additional evidence has been dismissed.

(3.) In the suit, the onus to prove the main issues was on the defendant/petitioner, and after plaintiff led limited evidence in his affirmative evidence, the case was fixed for evidence of defendant and defendant examined seven witnesses. The plaintiff/respondent thereafter examined three witnesses in rebuttal, and the case was thereafter listed for final arguments.