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Punjab-Haryana High Court

Anchal Arora & Anr vs Surinder Pal Arora & Anr on 27 January, 2015

Author: Jaswant Singh

Bench: Jaswant Singh

CR 583/2015                         1                                           113

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                           Date of decision:27.01.2015

Anchal Arora and another
                                          .............Petitioners

                        v.

Surinder Pal Arora and another
                                          .............Respondent

CORAM: HON'BLE MR.JUSTICE JASWANT SINGH

Present:-   Mr.Harsh Garg,Advocate for the petitioners

Jaswant Singh,J.(Oral)

Petitioners/plaintiffs are unfortunate widow and minor daughter of one Sandeep Kumar Arora, who have filed a suit for recovery of Rs.24,95,000/- alongwith interest and damages from the father of her husband namely Surinder Pal Arora.

Plaintiffs have filed the present revision aggrieved by the order dated 20.10.2014 (P-1) passed by Civil Judge (Junior Division) Ludhiana whereby their evidence has been closed by order except permitting cross examination of PW-1.

It is averred that no doubt three opportunities have been availed for leading evidence, however, keeping in view the extreme disadvantageous position of the plaintiffs they have been unable to produce the evidence regarding compromise arrived at by their father- in-law before the police authorities thereby admitting portion of the claim of the plaintiffs pursuant to a criminal complaint filed byPRASHAD RAJINDER the JOSHI 2015.01.27 16:56 I attest to the accuracy and authenticity of this document High Court, Chandigarh. CR 583/2015 2 113 plaintiffs.

After hearing the learned counsel and keeping in view the peculiar facts and circumstances of the case, I deem it appropriate to grant petitioners/plaintiffs two effective opportunities to lead their evidence.

Accordingly, present revision petition is allowed, order dated 20.10.2014(P-1) is set aside and petitioners/plaintiffs are granted two effective opportunities to lead their evidence on dates to be fixed by the learned trial Court.



27.01.2015                                         (Jaswant Singh)
joshi                                                   Judge




                                                               RAJINDER PRASHAD JOSHI
                                                               2015.01.27 16:56
                                                               I attest to the accuracy and
                                                               authenticity of this document
                                                               High Court, Chandigarh.