SURINDER KAUR Vs. KARANBIR SINGH

JUDGEMENT

(1.) Defendant Smt. Surinder Kaur has filed the present petition before this Court. She is aggrieved against the order dated May 7, 2002 passed by the learned trial Court. Vide the aforesaid order, the learned trial Court has rejected the application filed by the defendant-petitioner for recall of PW-2 Karanbir Singh and PW-3 Sant Pal Singh for further cross-examination.

(2.) The plaintiff-respondent Karanbir Singh has filed a suit for possession of the property in dispute. The aforesaid suit is pending before the learned trial Court since the year 1994.

(3.) The present application was filed by the defendant with the averments that since the land allegedly owned by the plaintiff had been acquired and the plaintiff had sold more than his share after the acquisition and the aforesaid fact was not put to the plaintiff during his cross-examination and similarly PW-3 Sant Pal Singh also could not be cross-examined with regard to the aforesaid fact, a request was made to allow further cross-examination of the aforesaid two witnesses.