JAI DEV Vs. GORA LAL

JUDGEMENT

(1.) This Revision is directed against the order of Sub Judge II Class, Nabha whereby he refused to summon the witnesses on the ground that their names were not included in the earliest list of witnesses filed by the plaintiff. On the ground stated, it was not open to the trial Court to decline to summon the witness. The trial Court thus acted illegally in the exercise of its jurisdiction and this order is accordingly reversed. No costs.