PARAMJIT SINGH AND OTHERS Vs. AJIT SINGH

JUDGEMENT

(1.) Present revision petition by the defendants under Article 227 of the Constitution of India for setting aside order dated 22.09.2015 [Annexure P/3] passed by learned Civil Judge [Junior Division], Phillaur whereby application of the respondent-plaintiff for recalling of order dated 4.8.2015 [Annexure P/1] vide which evidence of the respondent-plaintiff was closed, was allowed.

(2.) Learned counsel for the petitioners submitted that the Court below fell in error while accepting the application for recalling the order dated 4.8.2015, Annexure P/1, by allowing Ajit Singh to be cross-examined by the defendants. The Court has no power to review its own order and as such, the order Anneuxre P/3 be set-aside.

(3.) Learned counsel for the respondent submitted that there was no illegality in the order, Annexure P/3 passed by the Court below because the same was passed just to complete the evidence and to record crossexamination of PW-1 and thus, the present petition be dismissed.