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 6.12.2010, Annexure P1, passed by learned Additional Civil Judge, Senior Division, Sangrur, vide which evidence of Petitioner -Defendant No. 1 has been closed.
(2.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court. It has been contended by learned Counsel for the Petitioner -Defendant No. 1 that he is an old person and that he be given only one opportunity to produce his evidence at his own responsibility subject to any condition/cost that may deem to be imposed by this Court.
(3.) ADMITTEDLY , the suit pertains to the year 2004. Suit was filed by Respondent No. 1 -Plaintiff for specific performance by way of agreement to sell, allegedly executed in his favour by the daughter of Petitioner -Defendant No. 1, i.e., Respondent -Defendant No. 2, as his attorney. However, Petitioner has taken the plea that Respondent -Plaintiff, who is nephew of the Petitioner, had connived with his daughter, It is further contended that evidence could not be adduced as Lawyer of Petitioner -Defendant No. 1 did not inform him about the progress of the case and hence, he changed the Lawyer to contest the suit.;