KARAN SINGH Vs. BASANT KUMAR

JUDGEMENT

(1.) THE challenge in this revision petition, preferred by Karan Singh and Pitamah, minor sons of Ram Singh @ Ram Sarup petitionerscontesting defendants No.1 and 2 (for brevity "the contesting defendants"), is to the impugned order dated 13.3.2014 (Annexure P4), by means of which, their application (Annexure P2), to declare DW2 Shiv Lal Lambardar as hostile witness and to recall him for further crossexamination , was dismissed by the trial Court.

(2.) AFTER hearing the learned counsel for the petitioners, going through the record with his valuable help and considering the entire matter deeply, to my mind, there is no merit in the instant petition in this regard.

(3.) AS is evident from the record that initially, Basant Kumar son of Amar Singh and other respondents No.1 to 5 -plaintiffs (for short "the plaintiffs"), have instituted the civil suit for a decree of declaration to the effect that they and proforma defendants are owners and in possession of the land in dispute to the extent of their respective shares, with a consequential relief of permanent injunction. The contesting defendants refuted the prayer of plaintiffs, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.