SURJIT SINGH Vs. JAGROOP ALIAS JAGGU AND ORS

JUDGEMENT

(1.) Surjit Singh plaintiff has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 07.06.2010 (Annexure P-1), passed by learned Additional Civil Judge (Senior Division), Samana, thereby closing evidence of the plaintiff-petitioner by court order.

(2.) I have heard learned Counsel for the petitioner and perused the case file.

(3.) Learned Counsel for the petitioner prays that only two more opportunities may be granted to the plaintiff-petitioner for leading his remaining evidence, on payment of cost.