SANWALA RAM Vs. FIRM AGARWAL AGRO AGENCIES BHINMAL

JUDGEMENT

(1.) THIS is a defendant's revision against the order of the learned Munsif, Bhinmal dated 25. 9. 82, by which the defendant's request for examining the witness, who was present in court was turned down by the learned Munsif on the ground that the name of this witness was not mentioned in the list of witnesses required to be filed under Order 16 Rule 1 C. P. C. and no reason was mentioned for the non inclusion of his name in order to enable the court to give permission to examine that witness under Order 16 Rule 1 (3 ).

(2.) I have heard the learned counsel for the parties.