SHANTA DEVI Vs. LAD DEVI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-plaintiffs challenging the order dtd. 3/1/2019 passed by learned trial Court whereby the application submitted by the petitioner under Sec. 165 of the Indian Evidence Act, 1872 was dismissed.

(2.) Brief facts of the case are that the petitioner-plaintiffs filed a suit for partition, permanent injunction and declaration against the respondent-defendants before the learned trial Court.

(3.) The suit was filed in the year 2009 and the reply was filed by the petitioner-plaintiffs in the year 2009 and the respondent- defendants filed written statement in the year 2010. Thereafter, the learned trial Court recorded the evidence of both the parties on 2/11/2018 and the suit was fixed for final arguments.