SAT NARAIN Vs. RAM MEHAR AND ORS.

JUDGEMENT

(1.) THIS revision petition, under Article 227 of the Constitution of India, is directed, against the order dated it 01.06.2009, rendered by the Court of Civil Judge (Senior Division) Panipat, vide which, it closed the evidence of the plaintiff/revision -petitioner.

(2.) THE plaintiff filed a suit for permanent injunction, on 20.07.2005. The service of the defendants, was completed, and the issues, Were struck on 5.10.2005. The plaintiff examined some witnesses, and also filed the process fee and deposited the diet money of other witnesses, whose presence, was ordered to be procured, through bailable and non -bailable warrants, but they did not come present. Ultimately, vide the order, referred to above, the evidence of the plaintiff was closed.

(3.) I have heard the counsel for the parties, and have gone through the record of the case carefully.