RAJESH SINGH GAUR Vs. NITYANAND GAUTAM

JUDGEMENT

(1.) Petitioners are defending a suit for possession, arrears of rent and injunction.

(2.) The defence of the petitioners has already been struck off and when the plaintiff i.e. PW1 Mr. Nityanand Gautam was present for cross-examination, the cross-examination could not take place on account of non-availability of main counsel.

(3.) Learned Trial Court, in its order dtd. 26/4/2025, recorded that said witness i.e. plaintiff was a senior citizen aged 82 years and the request of adjournment was causing undue harassment to him and, resultantly, the plaintiff's evidence was closed.