WAZIRU Vs. STATE OF H.P.

JUDGEMENT

(1.) This revision petition is directed against the order dated May 26, 1999 passed by the learned Sub Judge, I -CIass, Chamba whereby the evidence of the plaintiff has been closed on the ground that many opportunities had been granted to the plaintiff to lead the evidence but he had not taken any steps to summon the PWs.

(2.) I have heard the learned Counsel for the petitioner/plaintiff (hereinafter referred to as the plaintiff) and the learned Additional Advocate General for the respondents/defendants.

(3.) A perusal of the impugned order reveals that the evidence of the plaintiff has been closed by the learned trial Judge on the ground that many opportunities had already been granted to the plaintiff to lead the evidence which he had not availed of hence he thought it proper not to grant any further opportunity to the plaintiff to lead evidence and closed the evidence.