RAMLAL Vs. POONAMCHAND

JUDGEMENT

(1.) THIS revision petition, presented under section 115 of the CPC (for short the 'Code') is directed against the order dated 24.9.93 passed by the 1st Addl. Judge to the Court of the District Judge, Ratlam, in case No. 7 -B/91.

(2.) BY the aforesaid order, the applicant plaintiff was granted last chance to examine himself as a witness subject to the condition of payment of cost of Rs. 100/ -. In this order, it is further directed that the applicant would not be entitled to examine any other witness.

(3.) IT is submitted that the case for recording of evidence is now fixed on 10.12.93. The grievance made before me is that when the cost was imposed and last opportunity was granted for evidence, then there was no justification to refuse examination of other witnesses.