KALAWATI GUPTA Vs. KRISHNA KUMAR

JUDGEMENT

(1.) PARTIES are heard finally.

(2.) THE applicant-defendant being aggrieved, by the order dated 20-11-1998 passed by the 3rd Civil Judge, Class-I, Raipur, in Civil Suit No. 87-A/1996 observing that the present applicant has no right to file an independent written statement and is bound by pleadings raised by the earlier party, has filed this revision petition.

(3.) ON the other hand, learned counsel for the non-applicants/plaintiffs submits that the Court below was justified in passing the order in view of the fact that the present applicant is widow of the deceased partner.