GURMANGAT SINGH Vs. SAT PAL SINGH AND OTHERS

JUDGEMENT

(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 14.03.2013 passed by learned Civil Judge (Junior Division), Jalandhar, whereby the evidence of the petitioner/plaintiff has been closed by order.

(2.) Brief facts for disposal of the petition are that on 14.02.2008 plaintiff/petitioner filed a suit for declaration against the respondents to the effect that he is joint owner, coparcener and co-sharer in joint possession along with defendants/respondents over the suit property. The petitioner also sought permanent injunction against the defendants for restraining them from alienating the suit property in any manner.

(3.) Learned trial Court framed issues on 18.02.2013. After availing sufficient effective opportunities, the petitioner/plaintiff failed to lead his evidence, therefore, the evidence of the petitioner/plaintiff was closed by order on 14.03.2013. Thereafter on the application of the petitioner additional issue was framed on 29.07.2013.