- (1.) The present revision petition has been preferred against the order dated 21.01.2016, passed by learned Civil Judge (Junior Division) Barnala, whereby the evidence of the petitioners-defendants has been closed by order.
(2.) Learned counsel for the petitioners contended that the valuable rights of the petitioners are involved in the present suit. Learned trial court has wrongly closed the evidence of the petitioners. She contended that in the interest of justice, the petitioners may be granted one more opportunity to conclude the evidence.
(3.) I have duly considered the aforesaid contentions.;