ALAUDDIN ANSARI Vs. ABDUL SATTAR ANSARI

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed against the order dated 22.7.2009, passed by learned Munsif, Bermo at Tenughat, in Title Suit No. 51 of 2000, dismissing the petition dated 6.5.2009 filed on behalf of the petitioners to recall the order dated 16.4.2009, by which the evidence of defendant was closed.

(3.) It is submitted that after the petitioners were substituted in 2008 they were given time twice to adduce evidence but the evidence could not be adduced and therefore the opportunity to adduce evidence was closed.