NARINDER KUMAR Vs. HARJIT SINGH

JUDGEMENT

(1.) By this order, I intend to dispose of two Civil Revision Petition Nos.5041 of 2015 and 5063 of 2014 as the common questions of law and facts involved in both the petitions are the same.

(2.) Civil Revision No.5063 of 2014 has been filed against the order dated 23.5.2014, whereby the defence of the petitioner-defendant has been struck of, whereas Civil Revision No.5041 of 2015 has been filed against the order dated 8.7.2015, whereby the application filed by the respondent- plaintiff seeking leave of the court for producing the original agreement to sell dated 7.7.2010 and as well as his affidavit has been allowed.

(3.) Mr. T.P.S. Tung, learned counsel appearing on behalf of the petitioner-defendant submits that the impugned order dated 23.5.2014 closing the defence is not in accordance with the provisions of Order 8, Rule 1 Code of Civil Procedure for the reason that the defence has been struck of within a period of 30 days of the decision dated 23.4.2014. In this regard, he has drawn the attention of this Court to the zimni orders (Annexures P-1, P-2 and P-3).