Prem Shankar Asopa, J. - (1.) By this petition, the petitioner has challenged the order dated 10.04.2007 (Annex. 1) and order dated 01.09.2007 (Annex.2) passed by the Additional Civil Judge (Sr. Division) Sikar in Suit No. 27/1999 (Ravi Prakash Vs. Suresh Chandra) and has sought the direction form this Court to allow the application filed by the respondent before the trial Court for recording the evidence of the defendant -petitioner.
(2.) Counsel for the petitioner submits that he has filed an affidavit of Tara Chand, which was marked as DW2 but his evidence was closed and consequently, the plaintiff -respondent could not cross -examine. The evidence of Tara Chand is necessary as he is a relevant witness about the possession of the property in dispute.
(3.) Counsel for the respondent submits that the evidence was rightly closed but the Court may pass appropriate order.;