SUDHA KHERA Vs. RATTANJIT SINGH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS petition under Article 227 of the Constitution application takes exception to the order passed by the trial court allowing application under order 18 Rule 17 CPC filed by the plaintiff for recalling witness PW-5.

(3.) DURING the pendency of suit, plaintiff realized that the said document was unreadable. For that reason, present application was filed by the plaintiff to recall PW-5 so that to bring on record another clear copy of the said plan. The trial Court has accepted that request of the plaintiff.