KARAMVEER SHARMA Vs. VIJAY RAN

JUDGEMENT

(1.) PETITIONER has filed a Civil Suit, in the Court of Civil Judge, Shimla. After the framing of the issues, opportunities were granted to the petitioner to lead evidence. Finally, on 30th November, 2010, last opportunity was granted to the petitioner and the matter fixed for 17th March, 2011, on which date petitioner produced two witnesses. He wanted to examine one more witness, who was not present on that date, but the trial Court closed his evidence. Aggrieved by this order of closure of evidence, petitioner has approached this Court, by means of the present petition, with the prayer that the impugned order may be set aside and the petitioner be granted atleast one more opportunity to examine the third witness.

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) IN view of the abovestated position, present petition is allowed, subject to payment of costs of Rs.1,000/ -, impugned order is set aside and it is ordered that one more opportunity shall be afforded to the petitioner to examine the third witness, who is from Fire Office, on his taking steps, for summoning the said witness, within one week from today. Date for appearance of the witness shall be given by the trial Court.