BAKHSHISH KAUR, J. - (1.) THE petitioner's grievance against the impugned order is that his evidence has been closed by the trial court and his prayer for examining the remaining evidence has not been allowed.
(2.) SHRI B.S. Jaswal, learned counsel for the petitioner has stated at the bar that the petitioner has already led evidence. He will not examine any other witness but for coming to the witness box as his own witness. Concededly, the petitioner has not appeared as his own witness so far. In fact, the requirement of the Code of Civil procedure is that firstly the party is required to step into the witness box as his own witness before examining his evidence. On account of the lapse on the part of the petitioner, I am of the view that he should not be allowed to suffer since no other witness is required to be examined and only the petitioner is to step into the witness box as his own witness. Technicalities of law should not be allowed to hamper the courts in the administration of justice.
(3.) IN the matter of recording evidence, as a word of caution, the court must follow the procedure laid down in Order 18 Rule 3-A CPC. It reads as under ;- "3-A. Party to appear before other witnesses:- Where a party himself wishes to appear as a witness, he shall so appear before any other witness on his behalf has been examined, unless the court, for reasons to be recorded, permits him to appear as his own witness at a later stage." By examining a party first, lot of evidence is cut short and time of the court is saved.;