MOHINDER SINGH Vs. ONKAR SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order of the trial Court dated December 15, 1987 whereby Kehar Singh and Behari Lal witnesses, who were examined earlier before the Local Commissioner and were not cross-examined, were recalled by the trial Court for their cross-examination.

(2.) AFTER hearing the learned counsel for the parties, I don't find any justification for interference in revisional jurisdiction. Consequently, the petition fails and is dismissed.

(3.) THE parties are directed to appear before the trial Court on June 6, 1990.