- (1.) Civil Misc. No.24727 of 2014. Prayer made in this Civil Misc. Application for placing on record plaint and written statement Annexures P/4 and P/5 respectively is allowed. Annexures P/4 and P/5 are taken on record. Office to tag the same at appropriate place in the file. The Civil Misc. Application stands disposed of accordingly. Civil Revision No.6202 of 2014. 1. The present order shall dispose of Civil Revision No.6202 and 6248 of 2014 as common questions of law and facts are involved in both these petitions. However, for dictating of this judgment,the facts have been taken from Civil Revision No.6202 of 2014.
(2.) Challenge in the present revision petition filed under Article 227 of the Constitution of India is to the order dated 22.8.2014 passed by the Additional Civil Judge (Senior Division), Phillaur wherein the application of the petitioner/defendant filed under Order 11 Rule 8 CPC seeking reply to the various questions by means of interrogatories has been dismissed.
(3.) The reasoning given by the trial Court is that the plaintiff has already been cross examined by the counsel for the defendants and closed their evidence and it is to be proved by the plaintiff whether his name is Gurjit Singh alias Baljit Singh or not. Accordingly, the case was posted for evidence of the petitioner/defendant.;