NIRMAL SINGH Vs. RAM SINGH

JUDGEMENT

(1.) THE application is allowed and Annexures P/1 to P/8 are taken on record subject to all just exceptions.

(2.) BY filing this revision petition under Article 227 of the Constitution of India, plaintiff's legal representative Nirmal Singh has assailed order dated 30.11.2011, Annexure P/1 and order dated 7.6.2012, Annexure P/2 passed by learned Civil Judge (Junior Division), Ludhiana. Vide order Annexure P/1, the trial court closed evidence of plaintiff- petitioner by court order whereas vide order Annexure P/2 trial court dismissed the application of legal representative of plaintiff for recall of order Annexure P/1.

(3.) COUNSEL for the petitioner states that examination-in-chief of three witnesses including the plaintiff himself was recorded on 4.12.2010 and cross-examination of PW2 and PW3 (two witnesses) was recorded on 12.9.2011 and only cross-examination of the plaintiff � petitioner as PW1 remains to be recorded. Counsel for the petitioner prayed that only petitioner be allowed to appear for his cross-examination.