M.N. Bhandari, J. - (1.) By this writ petition, a challenge is made to the order dated 27th August, 2015, whereby, the application submitted by the petitioners to allow them to lead evidence was dismissed. It was precisely on the ground that sufficient chances were given to the petitioners to lead evidence.
(2.) Learned counsel submits that only three chances were given to lead evidence thus it is not that petitioners had taken several chances to lead evidence. The petitioners themselves are plaintiffs in the case. In view of above, one more chance may be given to lead evidence, which may be even on an appropriate cost.
(3.) A reference of judgment of this Court in the case of Trilok Chand Vs.Smt. Shanti Devi & Anr. in SB Civil Writ Petition No.15931/2012 decided on 03rd December, 2012 has been given where in the similar circumstances, chance to lead evidence was allowed thus issue raised in the present writ petition is covered by the judgment supra.;