HIMMAT SINGH CHANNA Vs. BALJINDER KAUR

JUDGEMENT

(1.) Husband Himmat Singh Channa has filed this revision petition under Article 227 of the Constitution of India to assail order dated 29.02.2012 Annexure P-3 passed by learned District Judge, Amritsar. Wife Baljinder Kaur respondent herein has filed divorce petition under Section 13 of the Hindu Marriage Act, 1955 against her husband Himmat Singh Channa/petitioner herein. On 29.02.2012 five witnesses of the wife were present and were examined-in-chief. The husband was represented by proxy counsel in the trial Court and he prayed for adjournment. Neither respondent nor his original counsel was present. Learned trial Court vide impugned order dated 29.02.2012 declined the prayer for adjournment and treated the cross-examination of the aforesaid five witnesses as nil.

(2.) Counsel for the petitioner prayed that one opportunity may be granted to the petitioner for cross-examination of the aforesaid five witnesses.

(3.) I have carefully considered the aforesaid contention.