- (1.) C M No. 489-CII of 2016 This application has been filed for placing on record the abstract zimini order Annexure P-5. Heard. For the reasons mentioned in the application, the application stands allowed and the abstract zimini order Annexure P-5 is taken on record. The present civil revision petition has been preferred under Article 227 of the Constitution of India for setting aside the order dated 16.07.2015 passed by the learned Civil Judge (Jr. Division), Karnal, whereby the evidence of the petitioner was closed and the order dated 20.11.2015, whereby his application for additional evidence has been dismissed.
(2.) Learned counsel for the petitioner contended that the petitioner was not granted the sufficient opportunities to adduce her evidence. Even, she herself could not appear in the witness box. He contended that the learned trial Court has wrongly closed her evidence, which has resulted in serious prejudice to the rights of the petitioner. Even, her application for additional evidence has been dismissed. He contended that the petitioner is entitled for further opportunity to lead the evidence.
(3.) I have duly considered the aforesaid contentions.;