SUSHIL KUMAR Vs. MNAJU KUMARI AND ORS.

JUDGEMENT

(1.) THE present Petitioner is one of the Defendants in the suit for declaration titled Manju Kumari and Anr. v. Smt. Dhanno Devi and Ors. He is aggrieved with order dated 5.4.2011 passed by the Additional Civil Judge (Sr. Division), Jhajjar, by dint of which their evidence has been closed by order of the Court.

(2.) HEARD .

(3.) KEEPING in view the circumstances mentioned above, this revision is being disposed of without issuing any notice to the opposite party. If the Respondents are summoned to contest this litigation, they will have to incur huge expenses to defend this case. However, liberty is granted to the Respondents that if they feel dissatisfied with this order, they may move an application to recall the same.