GURMEET SINGH Vs. CHARANJIT KAUR

JUDGEMENT

(1.) Present petition is challenge to the order dated 20.1.2012, passed by learned Civil Judge (Junior Division), Ludhiana, whereby application, filed by the respondent/plaintiff, under Order 18 Rule 17 CPC read with Section 151 CPC for recalling of PW.1 Sh. S.R.Wadhera, Advocate and for recording his further examination-in-chief was allowed by the Court below.

(2.) Relevant facts of the case that plaintiff had filed civil suit for declaration that she is owner in possession of built up residential house as per jamabandi for the year 1995-96 and for quashing of mutation No. 1580 qua the suit property. After completion of pleadings before the Court below, the case was fixed for plaintiff's evidence in January, 2006. Sh. S.K.Wadhera, Advocate was present in the Court and his examination-in-chief was completed in the year 2010 and his crossexamination was deferred on the request of counsel for the plaintiff.

(3.) Thereafter, application for recalling the witness for recording further examination-in-chief was filed in the year 2011. The main ground for recalling the witness for recording further examination-in-chief was that application for amendment of plaint was allowed.