MADAN LAL Vs. SARDAR LAKHWINDER SINGH

JUDGEMENT

(1.) THIS petition filed under Section 115 of the Code of Civil Procedure, 1908 (for brevity 'the Code') challenges order dated 29.4.2003 passed by the ld. Addl. District Judge, Ferozepur directing that the application filed by the petitioner-appellant for placing on record the written arguments be returned to the learned counsel for presenting the same after the oral submissions have been made. The hearing of the appeal was adjourned to 16.5.2003.

(2.) PETITIONER -appellant has challenged the judgment and decree dated 1.6.2002 passed by the Civil Judge (Sr. Division), Ferozepur whereby the suit filed by the plaintiff appellant being Civil Suit No. 149-1 of 22.7.1992 was dismissed. It has been alleged in this petition that earlier also written arguments were submitted before the ld. District Judge but he did not entertain the same and eventually the application was filed on which the impugned order dated 29.4.2003 was passed. The order passed by the Addl. District Judge reads as under :

(3.) I have thoughtfully considered the submissions made by the learned counsel and do not find any merit in the same. Infact this petition is a vexatious piece of litigation. The provisions of Order XVIII, Rules 3(A), 3(B), 3(C) and 3(D) of the Code reads as under :