RAGHBIR SINGH Vs. SANT MAN SINGH

JUDGEMENT

(1.) This revision is directed against the order dated 7.11.2005 passed by Civil Judge (Junior Division), Hisar closing the evidence of the petitioner -defendant. From the interlocutory orders it appears that the learned Judge had preponed the date on the plea that he was going on leave on the following date and adjourned the matter to 19.10.2005 just after few days and then again to 7.11.2005 when the impugned order came to be passed. From the record it appears that reasonable and fair opportunity has not been granted to the petitioner.

(2.) Revision petition is allowed, impugned order is set aside. Petitioner -defendant is allowed to lead evidence of all witnesses in one go. Two days may be fixed by the trial Court for the purpose. If petitioner fails to produce the witness on the date fixed by the trial Court, the impugned order shall operate.