Punjab-Haryana High Court
Sarwan Singh vs Hardeep Singh And Others on 18 November, 2010
Author: Alok Singh
Bench: Alok Singh
Civil Revision No.1308 of 2010 (O&M)
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.1308 of 2010 (O&M)
Date of decision: 18.11.2010
Sarwan Singh
....Petitioner
Versus
Hardeep Singh and others
....Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. S.K. Mahajan, Advocate,
for the petitioner.
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
*****
ALOK SINGH, J (ORAL)
Present petition is filed challenging the order dated 13.11.2009 passed by Civil Judge (Junior Division), Amritsar, whereby evidence of the plaintiffs was directed to be closed.
Learned counsel for the plaintiff/petitioner states that on the date earlier fixed i.e. 13.11.2009 PW2 and PW3 were present for cross- examination, however rest of the witnesses on behalf of plaintiffs No.2 and 3 were not present on that day. Learned counsel further states that witnesses shall be produced before the learned Trial Court on the next date fixed either by this Court or by the trial Court and no further adjournment shall be sought.
This Court vide order dated 25.2.2010 directed notice of motion to the respondents. Record reveals that respondents No.1 to 3/defendants could not be served.
Civil Revision No.1308 of 2010 (O&M) -2- Learned Single Judge of this Court in the matter of Prem Lata Vs. Ram Sarup reported in 2005(4) RCR (Civil) 423 placing reliance on judgment of the Division Bench of this Court in the matter of Batala Machine Tools Workshop Co-op. vs. Presiding Officer, Labour Court, Gurdaspur has held that matter can be disposed of at the stage of admission without any notice to the opposite party, because if the respondent is summoned to contest this litigation, it may involve huge expenditure and unnecessary harassment and delay of the proceedings.
In the opinion of this Court, present matter can be disposed of at the admission stage without any notice to the respondents. This Court is of the further opinion that issuing notice to the respondents shall cause unnecessary delay in the disposal of the matter pending before the learned Trial Court, hence, this Court proposes to decide this petition without notice to the respondents.
Considering all the facts and circumstances of the case and keeping in mind, the golden rule that none should be given walk over and lis between the parties, as far as possible, should be decided at its own merit after affording sufficient opportunities to both the parties to place on record entire evidence and material, this Court direct that learned Trial Court shall fix a date for the purpose of plaintiff's evidence. On the date so fixed, plaintiff/petitioner shall produce all the witnesses before the learned Trial Court for cross-examination. If, for any reason, cross-examination is not complete on the date so fixed, then learned Trial Court shall be at liberty to hold day-to-day trial or fix any future date, which is convenient to the Court. However, it is made clear that no further adjournment shall be granted to the plaintiff/petitioner. Civil Revision No.1308 of 2010 (O&M) -3- Petitioner shall pay Rs.5,000/- as costs to the respondents herein before the next date so fixed by the learned Trial Court.
If respondents feel aggrieved from this order, they shall be at liberty to move this Court for recalling of the order.
Petition shall stand disposed of accordingly.
(Alok Singh) Judge November 18, 2010 R.S.