GURPAL SINGH Vs. LALIT HANDA

JUDGEMENT

(1.) THIS revision is directed against the order dated 20.3.1997 whereby the trial Court has closed the evidence of the defendants by order. This is a revision at the instance of one of the defendants. It has been noticed in the impugned order that the plaintiffs closed their evidence on 13.5.1993 and since then the suit was being fixed for evidence of the defendants on various dates. But the defendants did not conclude their evidence during the period of about three and a half years. Trial Court also noticed that even if on the transfer of the suit from Ambala to Panchkula, the defendants wanted to change their counsel, they could easily do so after they had come to know of the transfer of the suit in July 1996. Even after the transfer of the suit, the defendants were afforded four opportunities including one last opportunity but they did not produce a single witness.

(2.) BEFORE me as well, the sole contention of the learned counsel is to the same effect. Besides it was urged that in the interest of justice, defendants may be afforded only one opportunity for their evidence.