Mehinder Singh Sullar, J. - (1.) THE crux of the facts, culminating in the commencement, relevant for disposal of the present revision petition and emanating from the record is that, State Bank of Patiala -Respondent No. 1 -Plaintiff -(hereinafter to be referred as "the Plaintiff -Bank") filed the suit against Surinder Paul son of Tara Chand, Respondent No. 2 -Defendant No. 1(main loanee) and Narang Singh son of Acchar Singh -Petitioner -Defendant No. 2(Guarantor) for recovery of Rs. 1,61,919.71 Ps.
(2.) AS , Defendant No. 1 did not contest the suit, despite service, therefore, ex parte proceedings were ordered against him. However, Petitioner -Defendant No. 2(Guarantor) contested the suit. The main suit was fixed for 11.08.2010 and PW2 -Rajinder Kumar was present on that day, but the counsel for the Petitioner -Defendant No. 2 did not appear to cross -examine him. Ultimately, the trial Court treated the cross -examination of PW2 as 'Nil' by way of impugned order dated 11.08.2010.
(3.) PETITIONER -Defendant No. 2 did not feel satisfied with the impugned order and filed the instant revision petition, invoking the provisions of Article 227 of the Constitution of India.;