PIRTHI PAL SINGH Vs. JAGTAR SINGH AND ORS.

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 31/5/2017 passed by Civil Judge (Senior Division), Rupnagar vide which application filed by the petitioner for appointment of guardian/next friend of Prithi Pal Singh was rejected.

(2.) The application was filed for appointment of guardian/next friend of the plaintiff Prithi Pal Singh as he has become disabled to give evidence in the suit on account of unfortunate accident in which he had suffered severe head and spinal cord injury and has become paralyzed by limbs and has also lost his speech. The ailment has been categorized as 'Quadriplegic'. In support of the application, the petitioner had also attached medical certificate.

(3.) The application has been declined by the trial Court primarily on the ground that the application did not contain any specific provision of law under which the same was filed and secondly, the petitioner can at best give his own evidence instead of being appointed as guardian of the plaintiff to depose on his behalf.