HARJINDER SINGH Vs. SEWA SINGH AND OTHERS

JUDGEMENT

(1.) Harjinder Singh one of the legal representatives of original defendant Harchand Singh, since deceased, has filed this revision petition under Article 227 of the Constitution of India, assailing order dated 05.08.2011 (Annexure P-2) passed by learned Civil Judge, Junior Division, Fatehgarh Sahib, thereby closing evidence of defendant by Court order.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Learned counsel for the petitioner prayed for grant for another opportunity to the legal representatives of the defendant for their evidence at own responsibility on payment of cost.