BUTA SINGH Vs. RATTAN SINGH

JUDGEMENT

(1.) CM-16795-C-2016

(2.) On 11.09.2018, notice of motion was issued after noting the contention of learned counsel for the appellant with following order:-

(3.) Learned counsel for the appellant has submitted that the execution of the agreement to sell has not been proved as statement of PW2, the attesting witness cannot be read in evidence who did not appear for further cross-examination. Hence, he submitted that in absence of complete opportunity to cross-examine the attesting witness PW2, his deposition is incomplete, hence, cannot be relied upon.