BIKRAM SINGH Vs. SATISH KUMAR

JUDGEMENT

(1.) Petitioner has filed the present revision petition against the order dated 07.10.2015 passed by the Civil Judge (Jr. Divn.) Rewari vide which application for recalling of PWs examined by the plaintiff was declined and order dated 30.10.2015 whereby the petitioner was not allowed to examine other witnesses on the objection raised by the plaintiff.

(2.) At the very outset, learned counsel for the petitioner confines his prayer only for cross-examination of PW-1 and PW-5 by the petitioner and qua the second relief of examining his witnesses, the petitioner would move appropriate application before the trial Court along with list of witnesses and thereafter the trial Court may pass appropriate order on the said application.

(3.) With the aforesaid statement, I proceed to decide this revision petition only in the context of prayer made by learned counsel for the petitioner for cross-examining the aforesaid witnesses viz. PW1 and PW-5.