PAWAN KUMAR Vs. SURJA RAM & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dated 23.07.2015 passed by the trial court, whereby, the application filed by the petitioner seeking to lead evidence in rebuttal has been rejected.

(2.) The petitioner filed a suit for permanent and mandatory injunction against the respondents; the same was opposed by the respondents; the trial court framed issues; the petitioner filed affidavits of his witnesses, who were cross-examined and the same was closed; thereafter the defendants led evidence and were cross-examined; after the evidence was closed by the respondent Surja Ram, the petitioner filed application under Order 18, Rule 3 Code of Civil Procedure seeking permission to lead evidence in rebuttal.

(3.) The application was opposed by the defendants; where after, the trial court passed the following order:- ...[VERNACULAR TEXT OMITTED]...