PARAMJIT KAUR Vs. SUKHRAJ KAUR

JUDGEMENT

(1.) CONCISELY , the facts which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record are that, Sukhraj Kaur and Sukhbir Kaur, daughters of Amar Singh -plaintiffs -respondents(for brevity "the plaintiffs") filed the civil suit(Annexure P -1) for a decree of declaration to the effect they are owner and in possession to the extent of half share and for joint possession, against the petitioners and othersdefendants( for short "the defendants").

(2.) HAVING completed the evidence of the plaintiffs, the case was slated for evidence of the defendants on 29.05.2013. Some evidence of the defendants was recorded and ultimately, the case was listed for their evidence on 22.07.2013. On that date, the trial Court closed the evidence of the defendants by means of impugned order dated 22.07.2013 (Annexure P -3).

(3.) AGGRIEVED thereby, the petitioners -defendants have preferred the present revision petition under Article 227 of the Constitution of India.