SRIRAGHUBIRSINGH Vs. SRI RAGHURAJ SINGH

JUDGEMENT

(1.) Heard counsels for the parties.

(2.) By the impugned order the learned court below in exercise of its power under Order XVIII, Rule 1 of the Code of Civil Procedure has directed the defendants to lead evidence first.

(3.) The learned counsel appearing on behalf of the petitioners contended that in normal course it was the plaintiff to begin with the evidence and there is nothing on the record to show that defendants are making any obstruction in the way of the plaintiff and as such the learned court below has erred in directing the defendants to lead evidence first.