RANGA SINGH Vs. TEJA SINGH

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner-plaintiff against the order dated 30.03.2016, passed by the learned Civil Judge (Junior Division), Jalalabad whereby the evidence of the plaintiff has been closed by order.

(2.) Learned counsel for the petitioner contended that sufficient opportunities were not provided to the petitioner to adduce the evidence. The plaintiff has filed the suit for specific performance of the agreement to sell. The petitioner wanted to examine the Registration Clerk of the office of Sub Registrar, Jalalabad who was a summoned witness and she did not appear for the reasons unknown to the petitioner. Thus, the evidence of the petitioner was wrongly closed.

(3.) I have duly considered the aforesaid contentions, but I do not find any substance therein.