- (1.) By the order dtd.29.1.2010, the learned trial Court has not allowed the defendants - petitioners to produce two more witnesses in support of his case after closure of his evidence.
(2.) The learned counsel for the defendants - petitioners submits that subject to payment of cost, last opportunity may be given to the defendant - petitioner in this regard.
(3.) Considering the facts and circumstances of the case and the reasons given in the impugned order, this Court is inclined to grant last opportunity to the petitioners - defendants to produce two witnesses on the next date before the learned Court below and subject to payment of cost of Rs.2000/- to the plaintiff petitioner, he may be allowed to produce two witnesses, who may be cross-examined by the plaintiff - respondent.;