USHA RANI Vs. PUNNU RAM KHURANA AND ORS.

JUDGEMENT

(1.) PRESENT revision petition is directed against the order passed by trial court whereby application of petitioner under Order 18 Rule 17 read with section 151 CPC for recalling defendants' witness namely Phool Singh who earlier stepped into witness box has been dismissed. Learned counsel for the petitioner has assailed the order. According to him, subsequent information including a letter received under the Right to Information Act revealed that Phool Singh was not a Namberdar of the village at the relevant time. Thus, he had wrongly attested the release -deed by affixing his seal. He contends that trial court has erred in rejecting the application for recalling the said witness as he had to be confronted with evidence which came to knowledge of the petitioner subsequently.

(2.) I have heard learned counsel for the petitioner.