RAVI BHATIA Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS petition under Section 151 CPC has been directed against the order dated 26th April 2008 of the trial court whereby the trial court dismissed the application of the petitioner for examination of three more witnesses. One of the witnesses petitioner wanted to examine was the attesting witness of the will. The plea taken by the petitioner before the learned trial court was that since the other attesting witness who appeared in the court was being won over by the opposite party and, therefore, he should be allowed to examine the second attesting witness.

(2.) I consider that notice of the petition ought to be issued to the respondents. Let the notice of the petition be issued to the respondents, returnable for 11th December 2008.