KANTA DEVI Vs. PARIPURAN SINGH

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India impugning the order dtd. 12/2/2020 vide which the application filed by the plaintiff-petitioners for framing an additional issue was dismissed.

(2.) The brief facts relevant to the present lis are that a suit for declaration as well as for permanent injunction and, in the alternative, for possession was filed by the plaintiff-petitioners in the year 2015. On 19/9/2016 the following issues were framed:

(3.) Thereafter, the parties led their evidence. The evidence of the plaintiff-petitioners was closed as far back as on 13/11/2017. The defendantrespondents also closed their evidence. At the stage of arguments, the application (Annexure P-5) was filed on 5/12/2019 for framing of an additional issue. The said application was contested by the defendantrespondents and vide the impugned order dtd. 12/2/2020 the same was dismissed.