SARDOOL SINGH Vs. RANJIT SINGH AND ANR

JUDGEMENT

(1.) Defendant Sardool Singh has invoked jurisdiction of this Court under Article 227 of the Constitution of India to challenge order dated 10.08.2010 passed by learned Civil Judge (Junior Division), Karnal (Annexure P-1), thereby closing evidence of the defendant-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 one more opportunity may be granted to the defendant-petitioner to lead his remaining evidence at own responsibility on payment of cost.