JASWINDER SINGH Vs. SHANTI DEVI

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner against the order dtd. 15/4/2017 passed by the court of learned Sub-Judge, Jammu (hereinafter to be referred as trial court) in suit titled, 'Jaswinder Singh vs. Shanti Devi and others' by virtue of which, right of the petitioner to lead evidence has been closed.

(2.) It is stated that the petitioner had filed the list of witnesses and had also deposited the diet expenses but the learned trial court did not issue any summon to the said witnesses and directed the petitioner to produce the witnesses on his own. It is also stated that as the petitioner was busy in the treatment of his father and he could not visit Jammu, as such, learned trial court closed the evidence of the petitioner vide order dtd. 15/4/2017.

(3.) A perusal of the order dtd. 15/4/2017 reveals that despite having been granted last opportunity to lead evidence on 27/8/2016, the petitioner did not lead any evidence.