TEJPAL SINGH Vs. RUPINDER KAUR

JUDGEMENT

(1.) THIS Civil Revision, by petitioners/defendants, filed under Article 227 of the Constitution of India, is directed against order dated February 26,2007, whereby evidence of the petitioners, was closed by order of the Court. Counsel for the petitioners contends that evidence of the plaintiffs/respondents was closed only on August 05,2006 and, thereafter, only seven opportunities have been granted to the petitioners for adducing their evidence, instead of nine, as observed by the learned trial Court. Be that as it may, this Civil Revision is disposed of with a direction that the learned trial Court shall first go through the interim orders as well as order dated February 14,2007 passed by it and

(2.) THEN proceed in accordance with law. It is also made clear that if diet money, list of witnesses and process fee etc ,are found to have already been filed well in time by the petitioners/defendants, THEN the learned trial Court, shall give reasonable opportunities to the petitioners/defendants, for adducing their evidence in accordance with law. A copy of this order be given dasti on usual payment.