NEERAJ JINDAL Vs. MANJU

JUDGEMENT

(1.) Petitioner seeks to challenge the order dtd. 5/8/2019 passed by Additional Civil Judge (Senior Division), Barnala vide which prayer for re-calling of plaintiff PW1 for further cross-examination was dismissed.

(2.) Plaintiff-PW1 was cross-examined by the defendant on 15/2/2016. Evidence of the plaintiff was closed. Thereafter, evidence of the defendant started. Defendant has also concluded her evidence on 26/2/2019.

(3.) After expiry of three years from the date of recording statement of PW1, present application came to be filed on the ground that earlier counsel could not extract material information in respect of financial resources available with the plaintiff.