MST. RAHEELA AKHTER Vs. MOHAMMAD UMAR NIZAMI

JUDGEMENT

(1.) Petitioners have filed the instant petition under Article 227 of the Constitution of India challenging order dtd. 6/2/2016 passed by Principal District Judge, Srinagar, whereby evidence of the petitioners (plaintiffs before the trial court) has been directed to be closed.

(2.) It emerges from the record that the petitioners have filed a suit for declaration that they are owners in possession of a property situated at Kursoo Rajbagh with a permanent injunction restraining the defendants from interfering into their possession of the aforesaid property. The suit has been contested by the defendants/respondents by filing a written statement thereto. In terms of order dtd. 9/5/2007 passed by learned trial court, as many as 23 issues were framed and the plaintiffs were directed to lead evidence in support of their case.

(3.) The trial of the suit commenced in the year 2007 and when the same could not be concluded even upto the year 2016, the learned trial court vide its order dtd. 6/2/2016 closed evidence of the plaintiffs. It is this order which is under challenge before this Court.