INDERBIR SINGH Vs. KIRPAL SINGH

JUDGEMENT

(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 29.10.2013 (Annexure P/1) passed by learned Civil Judge (Junior Division), Amritsar, whereby evidence of the petitioners-defendants have been closed by court order and order dated 08.11.2013 (Annexure P/2) whereby review application filed by the petitioners has been dismissed. Brief facts relevant for disposal of the petition are that respondent No. 1-plaintiff filed a suit for declaration and mandatory injunction. On notice, defendants appeared before the trial Court. Respondent No. 1-plaintiff produced his entire evidence to prove his case and the evidence of the respondent/plaintiff has been closed on 20.02.2013. On completion of evidence of the plaintiff, the case was fixed for defendants' evidence. Vide order dated 29.10.2013 (Annexure P/1), the evidence of the petitioners-defendants has been closed by order of the Court. Thereafter, petitioners preferred an review application, which was dismissed vide order dated 08.11.2013 (Annexure P/2) by the learned trial Court. Hence, this revision petition.

(2.) Learned counsel for the petitioner submits that the petitioners-defendants want to examine one witness from the office of Commissioner, Jalandhar Division, Jalandhar to prove the General Power of Attorney given by Harkishan Singh Sandhu, Advocate to Smt. Rupinder Kaur wife of Dr. Kirpal Singh, plaintiff. Learned counsel for the petitioners further submits that if one opportunity is granted, the petitioners would examine the above named witnesses in support of their case.

(3.) I have heard learned counsel for the petitioners and perused the record.