SUKHDEV SINGH Vs. MANN SINGH

JUDGEMENT

(1.) Grievance of the petitioner, herein, is against an order dtd. 23/8/2021 passed by learned Civil Judge (Junior Division), Amritsar, whereby, an application moved by respondent-defendants for re-examination of their own witness/DW-4 has been allowed. Petitioner is aggrieved that the same has been allowed after the completion of cross-examination of DW-4 which was carried out on deferred dates and any further opportunity to re-examine the same witness would be sheer wastage of time.

(2.) Having heard the arguments of learned counsel for the petitioner, no grounds to interfere are made out.

(3.) The re-examination of the witness can be carried out by the trial Court on its own discretion at any stage of the trial, as is borne out from Order 18, Rule 17 of the Code of Civil Procedure, which is reproduced here-in-below :-