LRS OF VAGA RAM Vs. HANJA

JUDGEMENT

(1.) The present writ petition has been filed challenging the impugned order dtd. 15/2/2021 (Annex.5) passed by Additional Collector, Pindwara, District Sirohi (hereinafter referred to as the 'trial Court') by which the learned Additional Collector has rejected the application of the petitioner for recalling of witness/opening of evidence so also the order dtd. 22/9/2021 passed by learned Board of Revenue, Ajmer (hereinafter referred to as the 'Board of Revenue') by which the learned Board of Revenue has rejected the revision petition filed by the petitioners-defendants.

(2.) Stating brief facts of the case, counsel for the petitioner stated that in a suit filed by plaintiff-respondent No.2-Dharma Ram for declaration, partition and injunction, learned trial Court framed the issues. At the stage of defendent-witnesses, although witnesses-Rama Ram and Vaga Ram were present, however, the learned trial Court vide its order dtd. 12/3/2018 has closed the evidence of the defendants.

(3.) Challenging the said orders, the present writ petition has been filed.