HARJIT SINGH Vs. GURCHARAN SINGH

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 28.07.2016 passed by the learned Civil Judge (Jr. Division), Jalandhar, whereby the application moved by the petitioner for seeking the permission to adduce evidence in rebuttal has been dismissed.

(2.) I have heard Mr. Vijay Rana, Advocate, learned counsel for the petitioner and have carefully gone through the paper book.

(3.) Learned counsel for the petitioner contended that the petitioner-plaintiff wants to examine the clerk of PSPCL, SubDivisional Ruhana Jattan, Hoshiarpur pertaining to tube-well connection no. AC 17/104 and concerned clerk of Punjab and Sind Bank, Daroli Kalan, pertaining to the cheque nos. B/2621707 and B/2621708 in the rebuttal evidence in order to rebut the evidence adduced by the plaintiff. He contended that the learned trial Court has wrongly dismissed the application filed by the petitioner. Petitioner should have been awarded an opportunity to adduce the evidence in rebuttal in order to prove his case.