KARMA PARDHAN Vs. NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) THE petitioner herein is aggrieved by the order of the learned Court below closing his evidence. The case was remanded to the learned trial Court by order of this Court dated 26th May, 2011 in RSA No. 368 of 2001. What I find from the order challenged is that the plaintiff/petitioner has been granted number of opportunities to lead evidence and that the learned Court below closed the evidence of the petitioner when one witness from the General Insurance Corporation was served but not present. Learned trial Court below notes that Court had granted sufficient and ample opportunities to the petitioner to lead evidence. In view of the facts and circumstances of the case, it would not be appropriate to grant additional opportunity to the petitioner and to keep the case pending indefinitely.

(2.) I have heard the learned counsel for the parties.

(3.) ALL the pending applications also stands disposed of.