BALJEET SINGH Vs. HARLIVELEEN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant made an application under Section 151 of the Code of Civil Procedure to recall his wife and her witness for cross-examination explaining under that circumstances his wife and her witness could not be cross-examined. The Trial Court dismissed the said application. The appellant filed Civil Revision No. 5143 of 2002 before the High Court challenging the order passed by the Trial Court dismissing his application filed under Section 151, C.P.C. Unfortunately for him, the High Court also dismissed the Civil Revision Petition. Hence this appeal.

(3.) Learned counsel for the appellant explained the circumstances under which the appellant could not take appropriate steps to cross-examine his wife and her witness, one of the reasons being that on one date the lawyers went on strike. The learned counsel submitted that the appellant has no intention to drag on the proceedings. If an opportunity is provided, he will cooperated and proceed with the proceedings in the Trial Court.