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CASE NO.: Appeal (civil) 2295  of  2001

PETITIONER: KEWAL KRISHAN

       Vs.

RESPONDENT: HARNEK SINGH (DEAD) BY LR.

DATE OF JUDGMENT:       22/03/2001

BENCH: M.B. Shah & S.N. Variava

JUDGMENT:

L...I...T.......T.......T.......T.......T.......T.......T..J S. N. VARIAVA, J.

   Leave granted.

   Respondent absent inspite of service.

   We  have  heard  Mr.   Gaur.   Mr.   Gaur  submits  that Appellant/Plaintiff  was present in Court and ready to  give evidence  but was not permitted to do so.  Mr.  Gaur  states that  if  given one more opportunity the Appellant will,  on the  date/s  fixed  for  hearing by the  trial  Court,  keep himself  and  all his witnesses available in Court and  will lead their evidence without fail.  Mr.  Gaur states that the Appellant  will  not  ask  for  adjournment  on  any  ground whatsoever.

   In  our view, end of justice requires that the Appellant be   given  one  more   opportunity  of  leading   evidence. Accordingly  the order closing the evidence of the Appellant is  set  aside.  The trial Court is directed to  permit  the Appellant to lead his evidence.

   The Appeal stands disposed of accordingly.  Appellant to pay to the Respondent costs fixed at Rs.  500/-.