HARDEV DOHIL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails order dtd. 25/2/2020, passed by the learned Additional District Judge (the learned ADJ) in CS 10451/16, to the extent the said order disallows the request of learned Counsel for the petitioner (as the plaintiff in the said suit) for permission to confront the respondent's witness DW-1 S.K. Goyal with certain photographs and the negatives thereof.

(2.) CS 10451/16 was instituted by Hardev Dohil and his son Dr. Ranjan Dohil against the respondent bank ('the Bank'), before this Court, prior to enhancement of the pecuniary jurisdiction of the District Courts, as CS(OS) 1337/2007. Subsequently, following enhancement of the pecuniary jurisdiction of the Trial Courts, the suit was transferred to the learned ADJ and stands re-numbered as CS 10451/16.

(3.) During the pendency of the suit, Hardev Dohil, who was the first plaintiff in the suit, has expired. He is represented, in the present proceedings, by his legal representatives Ms. Upasana Dohil and Ms. Angela Dohil (as Petitioner 1(i) and 1(ii) respectively).