MOHINDER SINGH Vs. SUKHBIR SINGH

JUDGEMENT

(1.) After hearing the learned counsel for the petitioner on 30.10.1998 the court had reserved the case for pronouncement of the order. However, on reading of the judgment cited by the learned counsel of the petitioner in the case of Anil Kumar v. Ranbir Singh, 1998(2) PLR 510, I was of the considered view that this case requires consideration and the observations of the Division Bench had a direct bearing on the impugned order. Resultantly, notice was issued to the other party. As per the report of the Registry service was complete for 14.1.1999 but nobody appeared on behalf of the respondent. The matter was adjourned to 22.2.1999. On the date I had heard learned counsel for the petitioner but as nobody appeared on behalf of the respondent, the matter was adjourned to 8.3.1999 adn then again for 9.3.1999. However, nobody appears on behalf of respondent today again.

(2.) VIDE order dated 11.9.1998 passed by the learned Civil Judge (Junior Division), Amritsar, the application filed by the defendant-applicant under Order 14 Rule 5 of the Code of Civil Procedure for framing of additional issues was dismissed.

(3.) WITH the above observations, this revision petition is allowed. However, there shall be no order as to costs. Petition allowed.