CAND OTHERS Vs. JARNAIL SINGH AND OTHERS

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) Petitioners have invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 11.8.2011, passed by learned Additional Civil Judge (Senior Division), Sunam, vide which request of petitioners-plaintiffs to tender additional affidavits of examination-in-chief of PW2 Gurcharan Singh and PW3 Mohinder Singh was rejected.

(3.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.