Punjab-Haryana High Court
Murti Devi vs Siri Ram on 1 October, 2014
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.6394 of 2014
Date of decision: October 01, 2014.
Murti Devi
... Petitioner
v.
Siri Ram
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri N.D. Achint, Advocate, for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner states that the impugned order of 15.4.2014 (Annexure P-3), vide which evidence of the plaintiff has been closed by the court, is highly prejudicial to the petitioner-plaintiff.
The petitioner-plaintiff is only to tender the revenue record, details of which have not been given in the revision petition. Counsel for the petitioner, however, contends that the petitioner will tender only latest jamabandi(s) with regard to the suit land, and would not seek any further adjournment for this purpose.
Having heard Counsel for the petitioner and keeping in view the peculiar facts and circumstances of the case, however, without issuing any notice to the respondent in order to obviate delay, by setting aside the impugned order, this petition is disposed of with a direction to the trial court to permit the petitioner-plaintiff to tender only latest jamabandi(s) with regard to the suit land, however, subject to payment of costs of Rs.5,000/- to be paid to the opposite party.
[Dr. Bharat Bhushan Parsoon] October 01, 2014. Judge kadyan VINOD KUMAR KADYAN 2014.10.01 16:06 I attest to the accuracy and integrity of this document Chandigarh