- (1.) Defendant no.5 Kulwinder Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India, by filing this revision petition to challenge order dated 26.11.2012 (Annexure P-1), passed by the trial court, thereby closing evidence of defendants by court order.
(2.) I have heard counsel for the petitioner and perused the case file. Counsel for the petitioner prayed that only one more opportunity may be granted to the petitioner for his remaining evidence at own responsibility. It is stated that examination-in-chief of the petitioner has already been recorded and only he has to appear for his crossexamination.
(3.) It is pointed out that the petitioner had met with an accident on 01.11.2012 and suffered fracture, and therefore, he could not appear in the trial court on 26.11.2012 for his cross-examination. It is also pointed out that all other defendants have settled the matter with the plaintiff and now, only defendant no.5 petitioner is contesting the suit.;