LOH VANIZYA UDYOG PVT LTD Vs. RICHIE KHOSLA

JUDGEMENT

(1.) The present petition has been filed challenging the impugned order dated 17th November, 2018 by which Respondent Nos.1&2/Plaintiffs (hereinafter, "Plaintiffs"?) have been permitted to lead rebuttal evidence.

(2.) Various issues were framed in the suit for possession and mesne profits filed by the Plaintiffs. Two of the issues are as under:

(3.) In the above two issues, onus was on the Plaintiffs and the Plaintiffs have led their evidence. Thereafter, the Defendants led and concluded their evidence. At the stage of final hearing, the Plaintiffs moved an application under Order XVIII Rule 3 CPC seeking permission to lead rebuttal evidence. The same was allowed by the impugned order dated 17th November, 2018 passed by the ld. Trial Court. The said order is challenged before this Court.