FOUZIA SALMA KHANUM Vs. FATHIMA BEGUM

JUDGEMENT

(1.) IN these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 25.9.2013, passed by the Addl. City Civil Judge, Bangalore, in O.S. No. 8927/2006 on I.A. Nos. 22 and 23. By the impugned order at Annexure -D, the Trial Court has rejected the applications filed by the petitioner to re -open the case and lead further evidence.

(2.) AGGRIEVED by that, the petitioner has filed these writ petitions.

(3.) THE learned counsel for the petitioner contended that the impugned order cannot be sustained in law. He also submitted that the petitioner wanted to examine one more witness and therefore, the Trial Court was not justified in rejecting the applications. He therefore submitted that the impugned order cannot be sustained in law.