PURAN CHAND ALIAS RAJU Vs. GOPAL KRISHAN

JUDGEMENT

(1.) Defendant No. 1-Puran Chand alias Raju has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 09.02.2010 (Annexure P-1) passed by learned Additional Civil Judge (Senior Division), Karnal, thereby closing evidence of the defendants by court order.

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

(3.) Learned Counsel for the petitioner contends that only four opportunities were granted to the defendants for their evidence, as would be evident from orders Annexures P-1 to P-7. Learned Counsel for the petitioner prays that only one more opportunity may be granted to the petitioner to lead his evidence at own responsibility, on payment of cost