NALIN SOOD AND ANOTHER Vs. APEEJAY SCHOOL FARIDABAD

JUDGEMENT

(1.) The present revision petition is directed against the order dated 08.01.2018 (Annexure P-1), whereby an application on behalf of the petitioners-defendants for summoning the witnesses, has been dismissed.

(2.) Learned counsel for the petitioners-defendants, during the course of the arguments, confines his prayer for summoning of the witnesses mentioned at Sr. Nos. 1 and 2 and gives up witnesses at Sr. Nos. 3 to 5. He submitted that the respondent-School has enhanced the fee structure. In a suit filed for recovery of an amount of Rs. 89,450/-, petitioners-defendants wanted to summon the following witnesses:-

(3.) The aforementioned application was objected to by the plaintiff/respondent by filing an objection and the application has erroneously been dismissed vide impugned order, under challenge.