WESTON ELECTRONICS LTD. Vs. CHAND RADIO AND ORS.

JUDGEMENT

(1.) THIS revision petition has been filed by the Plaintiff against the Order of Subordinate Judge 1st Class, Jalandhar, disallowing the Petitioner to lead additional evidence.

(2.) IT is contended by the learned Counsel for the Petitioner that the Petitioner wants to produce cheques and invoices the photostat copies of which were placed on the record along with the plaint. As there were over 100 documents on the record, therefore, through oversight the documents could not be got exhibited by the counsel.

(3.) THE parties are directed to appear in the trial Court on 13.1.88. The Court on that date shall fix a date of evidence of the Petitioner, which is convenient to it.