YADWINDER KAUR Vs. BHUPINDER SINGH

JUDGEMENT

(1.) This revision petition has been filed by the defendant to challenge the correctness of the order permitting his counsel to further cross-examine defendant no.1 and his witnesses.

(2.) In order to comprehend the issues involved in the present case, some relevant facts, in brief, are required to be noticed.

(3.) Originally, the plaintiff's suit for the grant of decree of declaration to the effect that he is owner to the extent of half share of the suit property was dismissed by the trial court vide judgment and decree dtd. 7/12/2013. In an appeal filed by the plaintiff, the First Appellate Court remitted the matter back to the trial court with the following observations:-