L.N.MITTAL,J. - (1.) PLAINTIFFS No.1 and 3 to 5 have filed this revision petition under Article 227 of the Constitution of India to assail order dated 03.12.2012 (Annexure P-3) passed by the trial Court thereby closing evidence of plaintiffs (petitioners and proforma respondents No.3 and 4) by Court order.
(2.) I have heard learned counsel for the petitioners and perused the case file. Counsel for the petitioners prayed that only one more opportunity may be granted to the plaintiffs for examining PW Clerk from the office of Sub-Registrar who was bound down on 25.04.2012 and 14.09.2012 but did not turn up on 03.12.2012.
(3.) 5. I have carefully considered the aforesaid prayer, but the same cannot be accepted. Perusal of zimni orders of the trial Court as reproduced in the revision petition reveals that the plaintiffs have been granted as many as sixteen opportunities for their evidence but they failed to conclude the same. According to Order 17 Rule 1 of the Code of Civil Procedure, only three opportunities are required to be granted to a party for its evidence.;