Jaswant Singh, J. - (1.) BY filing the present petition under Article 227 of the Constitution, Plaintiff -Petitioner has prayed for setting aside the impugned order dated 3.3.2011 passed by the learned trial Court whereby his application for leading evidence in rebuttal has been dismissed.
(2.) PLAINTIFF -Petitioner filed a civil suit No. 11 dated 10.12.1999 for declaration with consequential relief of permanent injunction regarding the suit property as described in the head note of the plaint. Defendants -Respondent Nos. 1 to 4 resisted the claim of the Plaintiff -Petitioner by filing their separate written statements. After taking into consideration the pleadings of both the sides, learned trial Court framed issues. During the tendency of the suit, Plaintiff -Petitioner filed an application for summoning the witness in rebuttal evidence. Upon notice, the application was opposed by the Defendants -Respondents. After hearing both the sides, the application has been dismissed by the learned trial Court vide the impugned order. Hence the present revision petition.
(3.) HEARD learned Counsel for the Petitioner and perused the paper book.;