KAUR SINGH Vs. HAKAM SINGH

JUDGEMENT

(1.) The present revision petition has been preferred by the petitioner-defendant against the order dated 21.03.2016 passed by learned Additional Civil Judge (Senior Division), Jaitu, Distt. Faridkot, vide which the application moved by him for additional evidence has been dismissed.

(2.) Learned counsel for the petitioner contended that the petitioner wants to examine Darshan Singh, the attesting witness of the pronote and receipt dated 29.02.2012 on the basis of which the suit for recovery has been filed by the respondent-plaintiff. He contended that statement of Darshan Singh is very essential for the just decision of the case as he has been shown to be the marginal witness of the said pronote and receipt.

(3.) On the other hand, learned counsel for the respondentplaintiff contended that the petitioner-defendant has already closed his evidence. No reason has been mentioned in the application as to why this witness could not be produced earlier. He contended that this application has been moved only to fill up the lacuna in his case by the petitionerdefendant. Thus, the application has been rightly dismissed.