LAWS(J&K)-2017-10-80

KEWAL KUMAR Vs. KEWAL KUMAR AND ANOTHER

Decided On October 24, 2017
KEWAL KUMAR Appellant
V/S
Kewal Kumar And Another Respondents

JUDGEMENT

(1.) This petition under section 115 of the Code of Civil Procedure read with Article 227 of the Constitution of India and Section 104 of the State Constitution is directed against order dated 09.06.2017, whereby the learned trial court in a suit filed by the petitioner has closed the petitioner's evidence.