ALI MOHD DARZI Vs. MOHD YOUSUF BHAT

JUDGEMENT

(1.) ALI Mohammed Darzi filed a suit in the Court of Munsiff Chadura, seeking a decree for declaration with consequential relief of injunction against Mohd Yousuf Bhat and Qumer -u -Nisa alias Nasreen. Defendants filed their written statement raising preliminary as also other objections to the suit of the plaintiff.

(2.) VIDE order dated 17.08.2005, following issues were framed by the learned Munsiff: -

(3.) ISSUE Nos. 4, 5 and 6 were treated as preliminary issues. Parties were, accordingly, directed to argue the case on the next date of hearing, which appears iron the record to be 13.09,2005. The record further hears testimony to the fact that some other date appears to have been fixed by the learned Munsiff, which was later on recorded as 13.09.2005 but without any initial of the learned Presiding Officer. On 13.09.2005, the case could not be taken up for hearing and was, accordingly, adjourned lo 25.10.2005 when costs amounting to rupees, nine hundred (Ks.900/ -) were paid. This order further - -indicates that an application had been moved by the plaintiff for summoning his witnesses, which was allowed and the witnesses ordered to be summoned for 30.1 1.2005. The case was adjourned to 30.11.2005 This is a crucial date of hearing when the plaintiff insisted for issuance of process for securing the presence of his witnesses, whereas learned Advocate for the defendants informed the Court that the suit stood dismissed vide , order dated 25.10.2005 and as such the witnesses sought to be summoned by the plaintiff could not be so summoned. It appears that the Presiding Officer of the Court of Munsiff Chadura stood transferred on (his date of hearing. Learned Munsiff appears to have adjourned the case to 27.12.2005. On this date of hearing, the learned Presiding Officer records that he had received a sealed envelope from his predecessor -in -interest, which was kept alongwith file.