RADHEYSHYAM Vs. HANUMANSAHAI

JUDGEMENT

(1.) The instant petition hasbeen filed by the plaintiff/petitioner assailing the order dated 06/05/2017 passed by the Civil Judge, Dausa in Civil Suit No. 14/2014 titled as Radheyshyam versus Hanuman Sahai, whereby the learned trial Court closed the evidence of the plaintiff.

(2.) After hearing learned counsel for both the parties for some time, learned counsel for the respondents submit that they have no objection, if the petition is allowed and the plaintiff/petitioner is granted one more opportunity on exemplary cost to produce affidavits of his all witnesses whom he intends to examine, on or before 26/08/2017, which is the next date of hearing in the learned trial Court.

(3.) After considering the facts and circumstances of the case, I am of the view that ends of justice will meet, in case one more opportunity is granted to the plaintiff/petitioner to produce his evidence on payment of cost of Rs.3,000/-.