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 25.3.2011, passed by learned Additional Civil Judge, Senior Division, Faridabad, Annexure P1, vide which evidence of the Petitioner -Plaintiff 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. Facts relevant for the decision of present revision petition are that a suit for permanent injunction was filed by Petitioner -Plaintiff against Respondents -Defendants, which was contested by Respondents -Defendants. Issues were framed. Sufficient opportunities were availed by Petitioner -Plaintiff to lead evidence, however, when no evidence was adduced despite last opportunity, impugned order was passed closing evidence of the Petitioner -Plaintiff.
(3.) IT has been contended by learned Counsel for the Petitioner -Plaintiff that Petitioner was operated upon for cataract extraction of left eye on 15.3.2011, and was advised rest for two weeks and that is why he could not appear on the date fixed. However, no such medical certificate was produced before learned trial Court by Petitioner.;