GURJANT SINGH Vs. AMARJEET KAUR

JUDGEMENT

(1.) The instant writ petition under Article 227 of the Constitution of India has been preferred assailing the validity of the order dtd. 5/10/2017, passed by the learned Additional Civil Judge No.1, Sriganganagar (hereinafter referred to as the "trial Court"), whereby petitioner's application dtd. 15/11/2016 for summoning certain persons in the witness box has been rejected.

(2.) Precisely narrated, the facts germane for the present purposes are that the respondent No.1 instituted a suit for declaring the relinquishment deed dtd. 28/1/2011 as null and void.

(3.) During the proceedings of the suit, the defendant moved an application dtd. 15/11/2016, inter-alia, stating that the stamp vendor Tulchhiram Sindhi from whom the stamps were purchased and the registering authority - Sub-Registrar, Chunavadh, who had registered the contentious document are necessary witnesses.