RAJ KUMAR Vs. JOGINDER PAL

JUDGEMENT

(1.) The present petition, under Article 227 of the Constitution of India, is maintained by the petitioner, who was the defendant before the learned trial Court (hereinafter to be called as "the defendant") , against the order dated 22.06.2017, passed by learned Senior Civil Judge, Court No. 1, Ghumarwin, District Bilaspur, H.P., in recovery suit No. 75-1 of 2011, whereby the evidence of the defendant was closed.

(2.) Briefly stating facts giving rise to the present petition are that the respondent/plaintiff (hereinafter to be called as "the plaintiff") , has filed a suit for recovery of Rs. 1,00, 000/- alongwith interest @ 18% per annum from the date of filing of the suit till its realization, against the defendant. The suit was contested by the defendant by filing written statement. The plaintiff has examined his evidence and after completion of his evidence, the case was listed for 206.2017 for the evidence of the defendant.

(3.) I have heard the learned counsel for the parties and have gone through the record carefully.