DARSHAN SINGH Vs. CHARANJIT KAUR

JUDGEMENT

(1.) The petitioner in this revision, filed under Article 227 of the Constitution, is the first plaintiff in Civil Suit No.36 of 15.12.2010 on the file of the learned Additional Civil Judge (Senior Division), Sunam (hereinafter, 'the trial Court'). He filed this revision aggrieved by the order dated 12.07.2016 passed by the trial Court rejecting his application for adducing additional evidence.

(2.) On 21.07.2016, while directing notice of motion returnable on 03.08.2016, this Court ordered the trial Court to adjourn the case beyond the date fixed, viz, 03.08.2016. This interim order was continued thereafter from time to time.

(3.) Parties shall hereinafter be referred to as arrayed in the suit.