JAI INDUSTRIES Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) This civil revision petition presented under Section 115 of the Civil Procedure Code (for short, 'the Code') is directed against the order dated 8.9.1993 rendered by I Additional Judge to the Court of District Judge, Ratlam in COS No. 5-B/91, thereby permitting the applicant/defendant to examine itself as a witness on costs of Rs. 200/-, but refusing the prayer to examine other witnesses.

(2.) The suit is filed by NA No. 1. The applicant obtained adjournment but defaulted in the matter of production of the evidence. The trial Court took the liberal view and permitted the applicant to examine itself subject to the payment of costs Rs. 200/- but at the same time, declined the prayer to examine other witnesses.

(3.) Aggrieved by this order, the applicant/defendant has preferred this revision petition.