VINOD K.SHARMA, J. - (1.) THIS revision petition has been filed against the order dated 5.12.2005 passed by the learned Civil Judge (Senior Division), Patiala, vide which the plaintiff-respondent herein has been allowed to lead additional evidence subject to payment of Rs. 2,000/- as costs.
(2.) THE plaintiff-respondent filed a suit on the ground that she is mother of the late Shri Parminder Singh alias Boby, who is alleged to have been murdered by the defendant and, therefore, suit for damages was filed on account of death of Parminder Singh. The case set up by the petitioner was that the plaintiff-respondent was a mentally depressed lady and that during the proceedings of the criminal case inquest report was prepared by Inspector Jaipal Singh and FIR No. 273 dated 3.9.1996 was registered with regard to murder of Parminder Singh. A site plan was prepared during investigation of the case showing place of occurrence. It was the further case of the plaintiff-respondent that during investigation love letters numbering 11 written by Akal Rachna Kaur to Parminder Singh were recovered. It was also her case that in the post-mortem report it was mentioned that aluminium phosphate pesticide was detected in the body of the deceased. Therefore, the plaintiff-respondent moved an application for cross-examination of Sarvshri Karnail Singh and Jaspreet Singh in support of the case. It was also the case of the plaintiff-respondent that this evidence could not be produced earlier due to lack of proper guidance.
(3.) THE application was contested by the defendant-petitioner herein.;