RAVINDER KAUR Vs. GURU GRANTH SAHIB

JUDGEMENT

(1.) LEGAL representative of defendant no. 1 has filed this revision petition under Article 227 of the Constitution of India assailing order dated 08.07.2013 (Annexure P-1), passed by the trial court, thereby treating the cross-examination of two witnesses i.e. Satnam Singh (PW-1) ­ President of respondent no.1-plaintiff and Kashmir Singh (PW-2) as 'Nil' on behalf of defendants.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) I have carefully considered the matter.