MANGAT RAM AND OTHERS Vs. NARINDERJIT KAUR

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioners-defendants against the order dated 04.12.2015 passed by learned Civil Judge (Jr. Division), Gurdaspur, vide which the application moved by them for recalling the order dated 06.07.2015 vide which their evidence was closed has been dismissed.

(2.) Notice of this revision petition was issued to the respondents. Sh. Akash Sethi, Advocate has put in appearance on behalf of the respondent on 01.07.2016. But, he did not appear on the last date of hearing i.e. 04.08.2016 as well as today.

(3.) Learned counsel for the petitioner contended that his valuable rights are involved in the suit. The evidence of the petitioners has been closed only on the 4th date. In the interest of justice one opportunity may be given to the petitioners to produce their evidence.