ARUNA BATRA Vs. JAIDEV BATRA

JUDGEMENT

(1.) This is a revision petition directed against the order dated 28th Oct., 1986 whereby the Addl. District Judge, Delhi did not allow the petitioner's application for permission to file witnesses and examine more witnesses.

(2.) It appears that the petitioner-herein had filed list of witnesses on 13th April, 1983. Thereafter the petition for divorce filed by the respondent was allowed to be amended but fresh list of witnesses was not filed. It is only now on 11th June, 1986 that a fresh list of witnesses containing the names of 7 witnesses has been filed. The trial Court, by the impugned order, disallowed the application and observed that the application was completely silent as to how the evidence of the witnesses now sought to be examined by the petitioner-herein was material for the decision of the case. It was also observed that the application had been filed at a belated stage.

(3.) Today Mr. Vohra states that the petitioner is keen to summon Mr. Sridharan who was included in this application at serial No. 1 and was working as the Medical Superintendent of Rana Nursing Home, and the other witnesses will be brought by him at his own risk and by him and he does not wish them to be summoned by the Court.