- (1.) Both these revisions have been filed by the Plaintiff-landlord.
(2.) In this case on 14.3.2011 when arguments were heard and judgment was reserved, the following order was passed: Heard Learned Counsel for the parties at length. The only point involved in these revisions, according to Learned Counsel for both the parties, is as to whether in a suit where written statement has not been filed by the Defendant, Defendant can be permitted to lead the evidence after the evidence of the Plaintiff is over. Certain authorities have been cited by Learned Counsel for both the parties. However, there is no authority which directly deals with the point in question. Accordingly, judgment is reserved. However, if any of the Learned Counsel is able to find out some direct authority photo state copy of the same may be supplied within a week.
(3.) The first civil revision is directed against the order dated 23.5.2009 passed by J.S.C.C/A.D.J. Court No. 3 Allahabad in S.C.C. Suit No. 22 of 2002 Abdul Jalil v. Jalil Beg rejecting the Plaintiffs application No. 139-C. Second Revision is directed against order dated 14.9.2009 through which application for review/ recall of the order dated 23.5.2009 was rejected. Both these revisions have been filed on the same date i.e. 3.10.2009.43 days delay in filing the first revision is condoned as the cause shown is sufficient;