KARTAR SINGH Vs. KASHMIR SINGH AND ORS.

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 19.10.2015 (Annexure P-4) passed by learned Addl. Civil Judge (Sr. Divn.), Guru Harsahai, whereby the application of the plaintiff for permission to examine Kirpal Singh, attesting witness of the agreement to sell dated 07.10.2004 was allowed, subject to payment of costs of Rs. 1,500/- to be paid to the defendants.

(2.) I have heard learned counsel for the petitioners and have also carefully gone through the case file.

(3.) Learned counsel for the petitioners contends that earlier the evidence of the plaintiff was closed by orders and the said order has not been challenged. The case is fixed for rebuttal evidence and arguments when the present application was filed. By passing the said order, the lower court had reviewed its own order, which could not be done.