SAHAB SINGH Vs. AMRIK SINGH AND ORS

JUDGEMENT

(1.) Allowed as prayed for.

(2.) Plaintiff Sahab Singh has invoked jurisdiction of this Court under Article 227 of the Constitution of India by way of instant revision petition to assail order dated 30.08.2010 passed by learned Additional Civil Judge (Senior Division), Guhla (Annexure P-3), thereby closing evidence of the plaintiff-petitioner by court order.

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