MANJIT SINGH Vs. RAMINDER SINGH

JUDGEMENT

(1.) Plaintiff/Petitioner is aggrieved against the order dated 16.2.2011(P1) passed by learned Civil Judge (Senior Division) Kapurthala, whereby his evidence was closed by court order.

(2.) It is submitted by the learned Counsel for the Petitioner that list of witnesses as well as diet money was tendered. Some of the witnesses were examined and their cross examination was recorded but the same remained incomplete. It is prayed that rules of procedure are meant to further cause of justice and not to frustrate the same. In these circumstances, it is prayed that one last effective opportunity be granted to the Petitioner/Plaintiff to produce his entire evidence.

(3.) After hearing the learned Counsel and keeping in view the peculiar facts of the case, in my opinion, it is expedient in the interest of justice if one last effective opportunity is granted to the Plaintiff/Petitioner to produce his entire evidence. This shall, however, be subject to payment of costs.