Punjab-Haryana High Court
Life Insurance Corporation Of India vs Smt. Tripta Devi And Ors. on 7 September, 1984
Equivalent citations: [1987]62COMPCAS352(P&H)
JUDGMENT Gokal Chand Mital, J.
1. After hearing the learned counsel for the parties, I am of the view that normally no revision lies to this court against the order of the trial court directing examination of witnesses on commission or declining the examination of witnesses on commission in view of the Division Bench judgment of this court in Smt. Harvinder Kaur v. Godha Ram, AIR 1979 P & H 76 ; ILR (1979) 1 P&H 147. However, this court has jurisdiction to interfere in revision in exceptional cases. The facts of the present case have not been shown to be exceptional for interference in revisional jurisdiction. Accordingly, this revision is dismissed.