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Punjab-Haryana High Court

Krishna Kanwar And Ors vs Satya Pal Singh Chauhan Through His Lrs. ... on 12 August, 2015

Author: Kuldip Singh

Bench: Kuldip Singh

                                                            SANJIV KUMAR SHARMA
                                                            2015.08.13 16:29
                                                            I attest to the accuracy and
                                                            authenticity of this document
                                                                       105 (2)

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                     CR No. 5079 of 2015 (O/M)
                                     Date of decision : 12.8.2015

Smt. Krishna Kanwar and others                   ..... Revisionists


                              Versus


Satya Pal Singh Chauhan and others               ...... Respondents

CORAM:      HON'BLE MR. JUSTICE KULDIP SINGH

Present:- Mr. Harkesh Manuja, Advocate, for the revisionists.
1.          Whether the Reporters of local newspaper may be allowed to see
            the judgment ?
2.          To be referred to the Reporter or not.
3.          Whether the judgment should be reported in the digest ?
            -.-               -.-

KULDIP SINGH, J. (ORAL)

Learned counsel for the revisionists contends that his (plaintiff/revisionist No. 3) evidence in rebuttal has been declined, vide impugned order dated 1.8.2015, passed by the learned Additional Civil Judge (Senior Division), Naraingarh.

However, a perusal of the issues reproduced in the grounds of reason shows that there is no issue regarding the alleged Will.

Learned counsel seeks to withdraw the present revision with liberty to move appropriate application before the lower Court for framing of additional issues.

SANJIV KUMAR SHARMA

2015.08.13 16:29 I attest to the accuracy and authenticity of this document CR No. 5079 of 2015 (O/M) -2-

Dismissed as withdrawn with liberty aforesaid. However, before parting with the order, it is made clear that it is upto the lower Court to see whether the additional issues are required to be framed or not and this order will not be construed to be understood that the said application has to be allowed.

(KULDIP SINGH) JUDGE 12.8.2015 sjks