PRADEEP SINGLA Vs. HARISH CHANDER

JUDGEMENT

(1.) This revision petition filed under Article 227 of the Constitution of India assails order dtd. 26/2/2024 (Annexure P-5) passed by Additional Civil Judge (Senior Division), Jaito rejecting an application filed for recalling witness PW-4 by the petitioner.

(2.) Respondent No.l filed civil suit bearing No.CS/16/2018 titled as Dr. Harish Chander Vs. Vijay Bhadari etc. against the petitioner seeking decree of recovery of Rs.10,00,000.00 as damages/compensation for causing injuries to the plaintiff.

(3.) The suit was contested by the petitioner. Dr. Avtar Singh was examined as PW-5. His examination in chief was recorded on 15/7/2023. His cross-examination was deferred on the request made by counsel for the defendants. He was cross-examined on 24/7/2023.