Punjab-Haryana High Court
Ram Singh Through Gpa Mangat Singh vs Ashok Kumar & Others on 8 July, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
CR-3973 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Civil Revision No.3973 of 2013
Date of decision: 8.7.2013
Ram Singh through GPA Mangat Singh ...Petitioner
Versus
Ashok Kumar & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Pawan Kumar Gupta, Advocate for the petitioner. Rajan Gupta, J. (oral)
Present revision petition is directed against the order dated 22.4.2013, passed by the trial court whereby evidence of the plaintiff- petitioner has been closed.
Learned counsel for the petitioner has assailed the order. He submits that default on part of the plaintiff was not intentional. Thus, another opportunity deserves to be granted for concluding the evidence.
I have heard learned counsel for the petitioner and given careful thought to the facts of the case.
In the suit which was instituted on 14.2.2005, a declaration was sought by the plaintiffs that they were in possession of land measuring 04 Kanals 06 Marlas and on the basis of their possession and revenue entries, they be declared owners of the land. Injunction was also sought to restrain the defendants from alienating any part of the property or interfere into their possession. Civil suit remained pending for seven CR-3973 of 2013 2 years but plaintiffs failed to conclude their evidence. As a result, the trial court closed the evidence by way of impugned order. I find no infirmity with the order passed by the court below. Revision petition is without any merit and is hereby dismissed.
(RAJAN GUPTA) JUDGE 8.7.2013 'rajpal'