- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for quashing of order dated 25.8.2011 passed by learned Civil Judge, (Junior Division), Batala, vide which application filed by respondents-defendants for tendering additional affidavit by way of examination-in-chief of respondent-defendant Navdeep Singh, who has already tendered affidavit of his examination-in-chief while appearing in witness box as DW9 was allowed.
(2.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.
(3.) Facts relevant for the decision of present revision petition are that respondent-defendant- Navdeep Singh already appeared in the witness box as DW9 and tendered his affidavit regarding his examination-in-chief. However, his cross-examination was deferred and he has not been crossexamined so far. In the meantime, other witnesses were allowed to be examined by learned trial Court. Before his cross-examination could be conducted on behalf of the petitioners-plaintiffs, he filed present application for filing additional affidavit of his examination-in-chief, which was allowed by learned trial Court.;