PREM BAI Vs. MAMAN AND ORS.

JUDGEMENT

(1.) Zimini orders produced in Court today in terms of Order dated 17.2.2005 are taken on record.

(2.) Learned counsel for the plaintiff -petitioner submits that only three witnesses, namely, Record Keeper of the Civil Court, Ajit Singh, Advocate and Handwriting Expert are required to be examined by the petitioner. He further submits that on 20.10.2004, two witnesses of the plaintiff were examined and the plaintiff could not examine the aforesaid three witnesses due to unavoidable circumstances. He prayed that in the interest of justice, one opportunity be granted to examine all the witnesses subject to payment of costs. He further states that the case is now fixed for evidence of defendant No. 2 and no evidence of the defendant has so far been recorded.

(3.) I have heard the learned counsel for the petitioner.