AIR 1929 LAHORE 444(2)

Lahore High Court

Hon'ble Judge(s): Shadi Lal, Bhide , JJ

Civil P.C. (5 of 1908) , S.107(d)— Party persistently negligent in adducing evidence - Sufficient indulgence shown to him by trial Court - Remand cannot be granted - Civil P.C. (5 of 1908) , — Where a party in spite of his treatement by Court with indulgence has been persistently defying the orders of the trial Court in not personally appearing and in not adducing evidence there is no reason for remanding the case for fresh trial as no litigant can be allowed to abuse the process of Court.