CHHATU RAM Vs. SALIG RAM AND ORS.

JUDGEMENT

(1.) THE Petitioner (hereinafter referred to as the Plaintiff) has challenged the order dated 7.1.2011 whereby the evidence of the Plaintiff was closed.

(2.) ISSUES in the case were framed on 18.6.2010. Thereafter the matter was listed for the evidence of the Plaintiff on 17.09.2010. No steps were taken nor any PWs were present. Thereafter the matter was adjourned to 12.11.2010. Again no steps were taken nor PWs produced. Last opportunity was granted by the learned trial Court and the matter was adjourned to 7.1.2011 subject to payment of costs of Rs. 200/ -. On 7.1.2011 also no steps were taken nor any PWs produced. Hence, the evidence closed.