SHALLY Vs. RAM MOHAN GAUTAM

JUDGEMENT

(1.) An application by the petitioner, as the defendant in CS 203/18 (Ram Mohan Gautam v. Shally), preferred under Order XVI Rule 1(3) of the Code of Civil Procedure, 1908 (CPC) stands dismissed by the learned Additional District Judge ("the learned ADJ" hereinafter) vide the impugned order dtd. 20/7/2022.

(2.) Consequent to completion of pleadings and framing of issues, the respondent, as the plaintiff in the suit, chose only to lead his sole evidence as PW-1.

(3.) No list of defence witnesses was filed by the petitioner, as the defendant in the suit. Nonetheless, the learned ADJ allowed the recording of evidence of the petitioner as DW-1.