GURKIRAT SINGH Vs. HAKAM SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed the order dated 09.07.2015 passed by Civil Judge (Junior Division), Faridkot vide which the application filed by defendant No.3 under Order 18 Rule 17 CPC in a suit for declaration to the effect that the plaintiffs and defendants are joint owners and are entitled to partition of house, defendant/petitioner was impleaded as defendant No.3 was dismissed.

(2.) Petitioner filed an application under Order 18 Rule 17 CPC for recalling Hakam Singh for further cross examination. Defendant No.1 engaged Mr. Prem Kumar, Advocate, whereas defendant No.3 engaged Mr. B.S. Dhaliwal, Advocate to contest the suit.

(3.) On 207.2014, learned counsel for defendant No.1 cross examined the witness, whereas learned counsel for the petitioner did not avail the opportunity.