DEEPINDER SINGH Vs. MUKESH KUMAR AND OTHERS

JUDGEMENT

(1.) PRESENT revision petition has been filed under Articles 226/227 of the Constitution of India for setting aside the order dated 19.02.2013 (Annexure P/6) passed by learned Additional Civil Judge (Senior Division), Amritsar, whereby the evidence of the petitioner -petitioner has been closed by order of the Court. Heard.

(2.) BRIEF facts for disposal of the petition are that petitioner -plaintiff filed a suit for declaration to the effect that the plaintiff is owner in possession of the property in dispute, as detailed in the head note through his attorney Harinder Singh. On 19.02.2013, one PW -1 was examined by the petitioner/plaintiff. No other witness was present on that date and the evidence of the petitioner has been closed by Court order. Hence, this revision petition.

(3.) LEARNED counsel for the petitioner contended that the petitioner -plaintiff could not produce evidence due to ill health of his uncle namely Harinder Singh, who is an old patient of diabetes.