MOHINDER SINGH ARORA Vs. HARJIT KAUR

JUDGEMENT

(1.) THERE is delay of 17 days in filing this civil revision. The cause shown in the application supported by affidavit appears to be just and sufficient for condoning the delay. Hence, 17 days of delay is hereby condoned. C.M. is disposed of accordingly.

(2.) THE petitioner's evidence was closed by order by the trial Court mainly on the ground that he had taken nearly 2-1/2 years to produce his evidence but failed to do so.

(3.) FOR the aforesaid reasons, this civil revision is allowed. The impugned order is set aside. Since the plaintiff-petitioner has already taken sufficiently long time in producing the witness, therefore, he is required to compensate the other side. He is permitted to examine the witness Sain Dass Sharma, subject to payment of costs of Rs. 1000/-.