RAKESH Vs. OM PAL AND ORS

JUDGEMENT

(1.) Present petition is filed challenging the order dated 27.07.2010 passed by the learned Civil Judge (Senior Division), Karnal, by which plaintiff's evidence was directed to be closed and plaintiff was not permitted to summon the Kanungo to bring the excerpt of the revenue record.

(2.) Learned Counsel for the petitioner states that two PWs were produced before the Court below, however, cross-examination was deferred on the request of the learned Counsel for the defendants. He further states that learned Trial Court has adjourned the case for the cross-examination of two PWs, however, rest of the evidence of the plaintiff was illegally closed. Learned Counsel for the petitioner further states that plaintiff-petitioner shall file certified copies of the revenue record before the learned Trial Court after obtaining leave of the Court under Order 7 Rule 14(3) of the Code of Civil Procedure.

(3.) In the opinion of this Court, present petition can be disposed of at the admission stage without any notice to the respondents. This Court is of the further opinion that issuing notice to the respondents shall cause unnecessary delay in the trial of the suit, hence, this Court proposes to decide this petition without notice to the respondents.