KIRAN SOOD Vs. RAKESH SOOD

JUDGEMENT

(1.) SURINDER Singh, J The plaintiffs filed the present suit seeking partition by metes and bounds and possession of the property comprised in Khata No.20 Khasra No.21, situated at Village Pateog, Tehsil and District Shimla (New Shimla-2) and property at Village Kaloha, Tehsil Dehra Gopipur, District Kangra, H.P., as per shares of the parties for rendition of accounts etc. Whether reporters of local papers may be allowed to see the judgment?

(2.) INITIALLY the suit was resisted and contested by the defendants and this Court had framed the following issues on 27.11.2007:-

(3.) THEREAFTER , the matter was fixed for evidence of the plaintiffs, but the plaintiffs did not take any steps to examine their witnesses nor list of witnesses was filed despite reasonable and repeated opportunities, more specifically since 24.9.2008. Even on 26.8.2010, an opportunity was accorded to the plaintiffs for adducing evidence, to which they failed to avail. Ultimately, the matter was listed before the Court on 29.4.2011 and last opportunity was accorded subject to the payment of costs of '.1,000/- and the matter was again ordered to be listed before Registrar (Judicial) for taking steps within two weeks for the plaintiffs' evidence.