YASHVENDRA SINGH Vs. HANSRAJ

JUDGEMENT

(1.) This revision petition is directed against the order dated 17.8.2000 passed by the Civil Judge (J.D.) & Judicial Magistrate, Karauli whereby the application moved by the present petitioner for summoning the witnesses named in the list and relating to the record has been rejected.

(2.) The witnesses namely Administrator Secretary/Secretary Gram Panchayat Lohra, Manager, Temple Kela Devi/Devi Singh Jain were summoned to bring the original record in regard to the suit of permanent injunction filed by the petitioner plaintiff.

(3.) Counsel for the petitioner relies on the judgment reported in 1985 RLR 107, Jagdish Prasad Vs. Civil Judge, Jaipur .