PARTAP SINGH AND ANOTHER Vs. INDERJEET SINGH

JUDGEMENT

(1.) Cmp(M) No.42 of 2018.

(2.) The petitioners-defendants aggrieved by the order passed by the learned trial Court on 28.07.2017, whereby the right to lead evidence has been closed by the order of the Court, have filed the present revision petition under Section 115 of the Code of Civil Procedure.

(3.) Brief facts giving rise to the present revision petition are that the respondent-plaintiff had filed a suit for permanent prohibitory injunction and mandatory injunction under Sections 34, 38 and 39 of the Specific Relief Act. The respondent-plaintiff led his evidence, but the petitionerdefendant No.1 despite repeated opportunities did not lead the same and finally vide order dated 28.07.2017 (impugned order) , his right to lead evidence has been closed by the order of the Court.