AVTAR SINGH Vs. AMARJIT KAUR AND OTHERS

JUDGEMENT

(1.) PLAINTIFF Avtar Singh had brought a suit for permanent injunction restraining the defendants from undermining the prestige of Gurdwara Gian Sar Sahib as also from interfering in the day to day functions carried out there.

(2.) THE said suit was fixed for evidence of the plaintiff on 10.08.2011. As no evidence of the plaintiff was present and learned Additional Civil Judge (Sr. Divn.), Kapurthala found no justification for further adjournment of the suit for evidence of the plaintiff , his evidence has been closed by order of the court dated 10.08.2011. Learned trial court had observed that issues had been framed on 29.01.2008 and the plaintiff had failed to conclude his evidence despite having availed numerous opportunities.

(3.) I have heard Shri Prateek Pandit, learned counsel for the petitioner and have gone through the record.