Ram Chand Gupta, J. - (1.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 23.10.2010, Annexure P1, passed by learned Civil Judge, Senior Division, Ferozepur, in Civil Suit No. 239 -1/ 30.7.2005, vide which review petition filed by the Petitioner for reviewing order dated 10.9.2010, Annexure P2, vide which evidence of the Petitioner was closed by court order, was dismissed.
(2.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court. Briefly stated the civil suit was filed by the Petitioner -Plaintiffs for recovery of Rs. 2,70,904/ -on account of shortage of paddy and selling of paddy to private parties at a lower rate plus interest from 5.8.2002 till institution of suit @ 18% per annum alongwith pendente lite and future interest @ 3% per annum from the date of institution of suit till realisation against Respondent -Defendants.
(3.) THE present suit was instituted on 30.7.2005. Issues were framed in this case on 19.1.2006 and the case was being adjourned for evidence of Petitioner -Plaintiffs. It has been observed by learned trial Court in the impugned order that as many as 16 opportunities were availed by Petitioner -Plaintiffs. They have also availed four last opportunities and when no evidence was present even when it was 4th last opportunity, the evidence of Petitioner -Plaintiffs was closed vide order dated 10.9.2010 and that application filed for reviewing the said order was also dismissed vide impugned order against which the present revision petition has been filed.;