SURINDER KAUR Vs. PAKHAR SINGH AND ORS

JUDGEMENT

(1.) This petition is directed against the order of the trial court dated 1st June, 1989, whereby defendant's evidence was closed by court's order.

(2.) According to the impugned order, the defendants were granted as many as 18 opportunities to procure their evidence. Since they failed to conclude their evidence, the court had no option than to close their evidence.

(3.) Learned counsel for the defendant/petitioner submitted that since there is an inter se dispute between the defendants themselves, the petitioner/defdt. was given only three or four opportunities to conclude their evidence. In any case, argued learned counsel for the petitioner, since further proceedings were stayed by this court at the time of motion hearing one opportunity be given to the petitioner to conclude her entire evidence at her own responsibility subject to payment of costs, if any.