CHANDHALA DEVI Vs. BALWINDER KAUR AND ORS

JUDGEMENT

(1.) Chanchala Devi one of the legal representative of Uttam Chand Defendant since deceased has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 7.10.2010 passed by learned Additional Civil Judge (Senior Division), Gurdaspur thereby treating cross-examination of Respondent No. 1 - Plaintiff Balwinder Kaur PW1 as nil on behalf of the legal representatives of the Defendant.

(2.) It has been observed in the impugned order by the trial court that Plaintiff was present for cross-examination since morning but none appeared on behalf of Defendant to cross-examine the witness or to make request to keep the matter pending. Accordingly, at 12.30 PM cross-examination of PW1 (Plaintiff) was treated as nil and case was adjourned to 10.1.2011 for remaining evidence of Plaintiff for which last opportunity has been given.

(3.) I have heard learned Counsel for the Petitioner and perused the case file.