KAMAL KAPOOR Vs. N K VIJ

JUDGEMENT

(1.) I have heard the learned counsel of the petitioner and have perused the impugned order dated 8. 9. 1997 passed by the Additional Civil Judge (S. D.) Jalandhar. By this order, the learned Additional Civil Judge has rejected the prayer of the petitioner/defendant to put an agreement and the receipt in cross-examination to the plaintiff.

(2.) MR . Sood, the learned counsel appearing on behalf of the petitioner submits that the receipt in question is with regard to the payment of rent and as such it is relevant document. He further submits that agreement is also a relevant document and the learned trial Court was not correct in refusing the request of the petitioner in putting these documents for cross-examination, to the plaintiff.

(3.) FOR the reasons recorded herein above, the petition is allowed to the extent indicated herein above and the learned trial Court is directed to allow the petitioner/defendant to put the receipt to the plaintiff in cross-examination on the next date of hearing which is now fixed on 29. 1. 1998. The learned counsel appearing on behalf of the respondent submits that the plaintiff shall appear in the court on that day for the purpose of cross-examination with regard to receipt. With this order revision petition stands disposed of.