- (1.) In this order, the parties are referred to by their original positions in the suit. Defendant has brought this revision against the order dated August 08, 2014 passed by the learned Addl. Civil Judge (Sr. Divn.) Ferozepur.
(2.) Mr. Raheja has taken me through the order sheet of the proceedings as they unfolded from September 18, 2013 after the proceedings in CR No.6667 of 2008 were brought to an end by this Court as revealed in the zimni order dated September 12, 2013 passed by the trial Court. By September 25, 2013 the defendant, in the suit for recovery of money, filed by his employer PUNSUP for causing financial loss to it had already produced seven witnesses in defence and on September 25, 2013 DW-8 Mehar Singh was cross-examined by the counsel for the plaintiff and a request was made for one more opportunity to conclude the evidence of the defendant which would be the statement of the defendant himself. A further opportunity was not granted as the trial Court found no justification in the requested adjournment and closed the evidence of the defendant by order and posted the case for September 28, 2013 for rebuttal and arguments.
(3.) Aggrieved by the order dated September 25, 2013 the defendant preferred an application before the trial Court for recall of the order and for permission to the defendant to enter the witness box to be examined and to make his deposition in his own support. That request has been turned down on the ground that the trial Court does not possess jurisdiction to review its own order and still further sufficient opportunity was granted to the defendant to lead his evidence but was not availed for untold reasons.;