BHAG SINGH Vs. NACHATTAR SINGH

JUDGEMENT

(1.) THIS revision is directed against the order dated November 27, 1989 passed by the trial court whereby evidence of the defendants has been closed by order.

(2.) RESPONDENTS 1 and 2 herein filed a suit for declaration against Bhag Singh, Santa Singh, Petitioners and four others challenging a decree passed in favour of the defendants. On November 27, 1989, when the suit was fixed for evidence of the defendants, the trial Court closed their evidence by order after noticing that the defendants were granted last opportunity to produce their evidence and they were directed to produce evidence at their own risk and responsibility. The trial court further noticed that the defendants failed to get the service of case on the witnesses. Since no witness was produced on November 27, 1989 nor was any witness served, the trial court finding no justification for adjourning the case for defendants' evidence, closed their evidence.

(3.) I have heard the learned counsel for the parties and perused the record.