BHAG SINGH Vs. MADAN LAL WALIA

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and have perused the impugned order dated 7.11.1997 passed by the Civil Judge (SD) Gurdaspur. I, however, do not find any infirmity or illegality in the well reasoned order passed by the learned trial Court. In the impugned order itself, it has been stated that defendant (petitioner) had already sufficiently cross-examined the witnesses and there did not appear to be any justification to recall him again. After hearing the learned counsel of the petitioner and having perused the impugned order, I also do not find any reason to differ with the well-reasoned order passed by the learned trial Court. Accordingly the petition is dismissed. Petition dismissed.