RAN SINGH Vs. RANBIR SINGH

JUDGEMENT

(1.) AFTER hearing the learned counsel, I am of the view that the defendant-petitioner deserves to be granted one more opportunity to adduce his entire evidence because some of the witnesses were summoned witnesses. The diet money etc. had already been deposited with the Court and one of the witness in fact had been served as well, as stated by the learned counsel for the defendantpetitioner.

(2.) ACCORDINGLY, the order dated 30.1.2006 is modified and a direction is issued to the trial Court to grant one opportunity to the defendant-petitioner to adduce his entire evidence at his own risk and responsibility. The additional opportunity shall be subject to payment of Rs. 2,500/- as costs, which shall be paid to the plaintiff-respondent before permitting the defendant-petitioner to adduce his evidence flowing from the instant order. Revision petition stands disposed of.