PATRAM Vs. SOHAN LAL

JUDGEMENT

(1.) The grievance of the petitioner (plaintiff) is against the order dtd. 7/3/2025 (Annexure P/4) passed by the learned District Judge, Hanumangarh, in Civil Original Case No. 20/2020, whereby the learned trial court closed the evidence of the plaintiff (petitioner herein).

(2.) Brief facts of the case first. The petitioner/plaintiff initially filed a Civil Suit No.20/2022 for Specific Performance of the Sale Agreement dtd. 16/2/2016 before the learned District Judge, Hanumangarh on 12/3/2020. The said suit was registered on 8/7/2020, and summons were issued to the defendant/respondent. The respondent thereafter filed his Written Statement on 3/11/2020, and issues were framed on 8/9/2021. During the plaintiff's evidence, a copy of the Sale Agreement dtd. 16/2/2016 was produced before the learned Trial Court on 14/12/2021, which was subsequently impounded on 30/6/2022 and sent to the Department of Registration, Hanumangarh, for payment of proper stamp duty. The original agreement was forwarded for stamp duty payment on 16/3/2023 and was returned on 7/5/2024. In the meantime, certain third parties, namely Meero, Jaskauri, and Veeru Ram, filed an application under Order 1 Rule 10 CPC on 3/7/2024, which was dismissed by order dtd. 7/8/2024. Aggrieved by the same, they filed S.B. Civil Writ Petition No. 16525/2024 titled Meero and Anr. v. Patram and Anr., in which this Court issued notices vide order dtd. 21/11/2024, and the present petitioner also entered appearance. The said writ petition is still pending before this Court. Thereafter, the learned Trial Court, vide order dtd. 23/1/2025, granted a final opportunity to the petitioner to lead evidence, but subsequently, by the impugned order dtd. 7/3/2025, the petitioner's evidence was closed. Hence, this writ petition.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and have perused the case file.