RANBIR Vs. SATISH CHANDER AND ANOTHER

JUDGEMENT

(1.) Defendant has filed the revision petition against order passed by learned Additional Civil Judge (Sr. Division), Gohana, debarring plaintiff no. 2 to appear as witness on behalf of the defendant.

(2.) Two plaintiffs, namely, Satish Chander and Prem Lata had filed a suit for declaration against the petitioner-defendant-Ranbir Singh. Plaintiff no. 2 was arrayed through power of attorney i.e. plaintiff no. 1. Plaintiff no. 1 had appeared in the witness box as PW1 and thereafter plaintiff closed his evidence.

(3.) Defendant in its evidence, summoned plaintiff no. 2 as witness. Plaintiff no. 2 appeared and tendered her evidence by way of an affidavit, which was exhibited as Ex.DW2/A.