VINAYAK TRADERS Vs. KAPISTHAL RICE INTERNATIONAL AND ANR

JUDGEMENT

(1.) This is defendant's revision petition challenging the impugned order dated 19.8.2009 passed by the Additional Civil Judge (Sr. Division), Kaithal vide which the plaintiff-respondents have been permitted to lead evidence in rebuttal which was allegedly not permissible in law.

(2.) As per averments made in this petition, the plaintiff-respondents filed a suit for recovery which was contested by the petitioner. On the pleadings of the parties, the following issues were framed:

(3.) Whether this Court has no jurisdiction to try and entertain the present suit OPD