MOHD AMIN Vs. DALIP SINGH

JUDGEMENT

(1.) This is a motion for admission of a Civil Revision directed against the order of the learned Additional District Judge, Srinagar, dated 7-5-1984, affording an opportunity to the respondents-plaintiffs to lead evidence in rebuttal.

(2.) The plaintiffs-respondents have filed a suit for declaration. The trial Court framed several issues in the case placing onus of some of them on the plaintiffs and of some others on the defendants. The plaintiffs produced some evidence. On 8-12-1983 the evidence of the plaintiffs came to be close by the Court order, except the statement of the plaintiffs. On the next date fixed by the Court the plaintiff was not present and the Court closed his evidence. Thereafter the defendants produced their evidence. On 7-5-1984 the defendants closed their evidence and the Court directed the plaintiffs to lead evidence in rebuttal. By this order the defendants have felt aggrieved and hence the revision.

(3.) I have heard the learned counsel for the parties and have examined the record of the learned trial Court.