JASWINDER SINGH Vs. DINESH KUMAR

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 14.12.2012 passed by the Civil Judge (Junior Division), Ferozepur, vide which, the evidence of the petitioner has been closed.

(2.) Learned counsel for the petitioner has challenged the impugned order on the ground that the issues were framed on 01.03.2011 and on 14.12.2012, PW-1 and PW-2 were cross examined. However, the evidence of the petitioner has been closed without giving any further opportunity.

(3.) I have heard the argument of learned counsel for the petitioner and have also perused the zimini orders as reproduced on the file.