KAWALJEET SINGH AHUJA Vs. SUKHDEV SINGH AHUJA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the orders of the trial court dated 12.11.2014 and 26.8.2014 by which the trial court has closed the evidence of the petitioner/defendant and has fixed the case for final arguments.

(2.) The respondent/plaintiff is the father of the petitioner/defendant and is today about 90 years of age. The subject suit was filed by the respondent/plaintiff/father about four years back seeking possession of the suit property being the second floor of property no.33/7, Old Rajinder Nagar, New Delhi-60.

(3.) The impugned orders show that the petitioner/defendant got repeated opportunities to lead evidence, but he did not lead evidence and ultimately the court was forced to close the evidence as evidence was not led inspite of categorically specifying that the last and final opportunity is given, and in fact costs were also earlier imposed.