DAV COLLEGE MANAGEMENT COMMITTEE Vs. R.K. GUPTA

JUDGEMENT

(1.) THIS is plaintiff's revision against the order of the trial Court closing the right of the plaintiff for leading evidence in the suit. The petitioner was the plaintiff before the trial Court. The plaintiff seeks possession of the premises from the respondent and mesne profits for use and occupation. The parties went to trial and evidence was recorded on 17.7.2001. The matter was listed for arguments on 23.9.2006. On 9.10.2006, the respondent-defendant filed an application under Order 14 Rule 1 and 2 of the Code of Civil Procedure claiming trial of an additional issue in the following terms:-