SHANTI DEVI Vs. NAND KISHORE

JUDGEMENT

(1.) This revision against the order dated 12.5.1998 passed by the learned Civil Judge (Junior Division), Patiala, after notice, was heard on merits on 15.1.1999 when the following order was passed:-

(2.) Suit for permanent injunction was filed by the plaintiff against the defendants from closing the gate from point A to point B in the courtyard of the house of the plaintiff and further from interfering in the peaceful possession of the property in suit. The suit was contested by the defendants.

(3.) After the issues were framed plaintiff was given opportunities to produce his entire evidence. On 26.9.1997, the second date for recording the evidence of the plaintiff, the Court had directed that plaintiff shall produce the entire evidence at his own risk and responsibility. However, one PW was examined as no other PW was present and the case was adjourned. Vide order dated 12.5.1998 the evidence of the plaintiff was closed by order of the Court. It is this order, which is assailed in this revision.