H.H.DURGA KUMARI Vs. PYARE LAL

JUDGEMENT

(1.) These seventeen Regular Second Appeals are being disposed of by a common judgment as these arise out of common decree and judgment and common questions of law and facts are involved in all of them.

(2.) The common decree and judgment dated 24 -7 -1991, impugned, is passed by the District Judge, Sirmaur at Nahan, whereby he has affirmed the decree and judgment dated 18 -8 -1990 of Senior Sub -Judge, Nahan, dismissing seventeen suits of the appellants/plaintiffs against different set of" defendants. .

(3.) The decree and judgment dated 18 -8 -1990 of Senior Sub -Judge, Nahan, is in the following terms : - "No witness present even today, though this was the last opportunity granted. This is one of the oldest case pending in this Court and, therefore, this date was given as the last opportunity. Several opportunities ha\e been granted to the plaintiff to adduce evidence, but no avail. Hence, I have no option but to close the evidence of the plaintiffs by the order of the Court. Accordingly, I dismiss this suit under Order 17, Rule C. P.C. Copy of this order be placed in all the connected cases. File after completion be consigned to the record room".