DARSHAN SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 26.08.2015 passed by learned Additional Civil Judge (Senior Division), Mukerian, vide which the application under Order 18 Rule 3A of the Code of Civil Procedure, 1908 (hereinafter called the 'CPC') filed by the plaintiff-respondent has been allowed.

(2.) The respondent State Bank of India has filed a suit for recovery of Rs.6,60,612.09 inclusive of interest calculated upto 31.03.2013 with future interest by sale of mortgaged property against the petitioner-defendant Darshan Singh. During the pendency of the suit, plaintiff-respondent Bank moved the application under Order 18 Rule 3A CPC for directing the defendant to appear as his witness. The said application has been allowed by the learned trial court vide impugned order. Hence, this revision petition.

(3.) I have heard Mr. Satbir Rathore, Advocate, learned counsel for the petitioner, Ms. Madhu Dayal, Advocate, learned counsel for the respondent and gone through the paper-book carefully.