JAMUNA LAL Vs. KRISHNA AVTAR SHARMA

JUDGEMENT

(1.) Both these revision petitions arise from the same suit between the same parties pending in the Court of Additional Civil Judge (Sr. Div.) No.2, Jaipur being Civil Suit No. 89/1999.

(2.) In S.B. Civil Revision Petition No. 722/2000 the challenge has been 5 made to the order dated 8.5.2000 of the learned trial Court. The application filed by the defendant-respondent under section 115 of the CPC for closing of the evidence of the plaintiff was granted and the evidence of the plaintiff was closed.

(3.) In S.B. Civil Revision Petition No. 784/2000 the challenge has been made to the order of the learned trial Court whereby it rejected the 10 application filed by the plaintiff-petitioners to grant permission to them to examine only one plaintiff Madho Lal.