GURDEEP SINGH Vs. SUKHDEV SINGH AND ANOTHER

JUDGEMENT

(1.) Instant petition under Article 227 of the Constitution of India has been filed for setting aside the order dated 27.09.2010 passed by learned Additional Civil Judge (Senior Division), Ludhiana, whereby the evidence of the petitioner/defendant has been closed by court order.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner contends that DW Tarshpal Singh was examined in chief and was also partly cross-examined, thus, was bound down by order dated 03.09.2010. The learned trial court should have taken coercive methods instead of closing the evidence. Per contra, the learned counsel for respondent No.1 contends that there is no illegality in the order of the trial court closing petitioner's evidence by court order after granting numerous effective opportunities. The learned counsel further contends that there is delay in filing the present revision petition.