JASWANT SINGH Vs. SUKHWINDER SINGH AND ANOTHER

JUDGEMENT

(1.) This revision petition has been filed against the order dated 23rd Jan., 2006 passed by learned Civil Judge (Junior Division), Amritsar whereby the application under Order 14 Rule 5 of the Code of Civil Procedure moved by the petitioner for framing of the additional issues has been dismissed on the ground that the issues which are already settled "are sufficient for the purpose of deciding the suit and framing of additional issues is not necessary".

(2.) Notice of motion was issued and in response thereto, the defendant-respondents have put in appearance.

(3.) I have heard learned counsel for the parties at length.