TIMBER PVT LTD Vs. CHANDU LAL

JUDGEMENT

(1.) THIS is a revision petition against the order of the Sub -Judge Bhadrawah (Shri K.N.Kaul) where he has imposed costs in the shape of penalty to the tune of Rs. 300 on the defendant in a civil suit of the valuation of Rs, 4341 34 then pending before him. The facts giving rise to this revision are as follows.

(2.) THE order under revision connotes absence of judicial poise in the learned trial judge. Courts of law should exercise restraint and express their views with restraint and pass only such orders which are legal and can be justified in law nor - withstanding the attitude of a party to the litigation, however irksome it may be.

(3.) THE order of the Sub -judge therefore suffers from lack of propriety, and judicial balance and is also disproportionate to the fault committed by the petitioner. The order is set aside.