SUKHAN LAL Vs. HARA SINGH AND OTHERS

JUDGEMENT

(1.) This civil revision under Section 115 of the Civil Procedure Code is directed against two orders of the Sub Judge, Ist Class, Delhi dated 17th April, 1979 and 26th July, 1979.

(2.) The facts of the case in brief are as follows :

(3.) The petitioner herein at the initial stage filed the revision petition only against the order closing the evidence dated 26th July, 1979. The case came up before the Court on 17th September, 1979 and after hearing the counsel directed notice to issue to the respondent to show cause why the petition be not admitted, however, before the notice could actually issue, the petitioner moved an amendment application being CM 2145/79. The petitioner by way of this amendment application sought to amend the revision petition and prayed that the petitioner be permitted to add a few additional grounds and also amend the prayer clause. By this amendment, the petitioner sought to challenge even the order of 17th April, 1979 whereby the defendants were ordered to lead their evidence first.