RAM LAL Vs. SANTOSH CHAUHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-plaintiff challenging the order dtd. 16/5/2018, whereby the Civil Court has closed the right of petitioner-plaintiff to lead his evidence.

(2.) The order dtd. 16/5/2018 was also assailed by the petitioner by filing an application under Ss. 151 and 152 of CPC and the said prayer has also been declined by the Civil Court vide order dtd. 15/1/2019.

(3.) Learned counsel for the petitioner-plaintiff submitted that though suit has been filed by the petitioner challenging the sale deed, executed in favour of the respondent-defendant, however, the evidence of the petitioner could not be completed, as during pendency of the suit, sometimes proceedings were transferred to the different Courts and sometimes, there was even suggestion of settling the dispute amicably.