HARI RAJ SINGH Vs. PIARA SINGH

JUDGEMENT

(1.) This Civil Revision filed under Article 227 of the Constitution of India, is directed against order dated October 04,2006, passed by learned Civil Judge (Senior Division), Nawan Shahar, whereby the ex-parte evidence of the plaintiff/petitioner was closed by order of the Court.

(2.) No doubt, inspite of ample opportunities given to the petitioner, who is a plaintiff before the learned trial Court, no steps whatsoever were taken to get the official witnesses served. In this case, the respondents were proceeded against ex-parte and as such, the case was fixed for ex-parte evidence.

(3.) Taking an over all view of the facts and circumstances, this Civil Revision is disposed of with a direction that the learned trial Court shall give only one effective opportunity to the petitioner, for the examination of official witnesses, for whom dasti summons may be obtained by the petitioner from the Court, at his own responsibility.