RET COL RAVI KADAN Vs. AMAR KUMAR

JUDGEMENT

(1.) TERSELY , the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially, respondent -plaintiff Amar Kumar s/o late Surja Ram (for brevity "the plaintiff") has instituted the civil suit for a decree of recovery of Rs.17,87,500/ - against petitioners -defendants Retd. Col. Ravi Kadan son of late Ishwar Chander Kadan and his wife Shadra Kadan (for short "the defendants").

(2.) HAVING completed all the codal formalities, the trial Court slated the case for rebuttal evidence and arguments. Thereafter, the plaintiff submitted the list (Annexure P1) of witnesses, to be examined in rebuttal evidence. The trial Court refused to summon all the witnesses and permitted him to examine the criminal Ahlmad of the Court of SDJM Malout, Criminal Ahlmad of Sh.Pushpinder Singh, JMIC Bathinda, concerned Clerk from the office of Sub Registrar, Malout, Harnek Singh, Watchman/Chowkidar, office of District Food and Supplies Controller, Bathinda and Mahesh Kumar @ Ramesh Rajasthani, by way of impugned order dated 10.1.2014 (Annexure P3).

(3.) AGGRIEVED thereby, the petitioners -defendants have preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.