NARAYANLAL Vs. KAILA DEVI

JUDGEMENT

(1.) The plaintiff-petitioners no. 1 and 2 are only necessary parties to this revision petition.

(2.) Heard learned counsel for the parties.

(3.) Under the impugned order, the learned trial Court has declined to grant the prayer of the defendant-petitioner to recall the order under which his evidence was closed. Learned counsel for the plaintiff-petitioners No. 1 and 2 submits that he has no objection in case last opportunity is granted to the defendant-petitioner to produce his evidence. But as he made deliberately attempt to delay the trial of suit which is of the year 1995, heavy costs may be imposed.