SANTOSH VAISHNAV Vs. UMESH YADAV

JUDGEMENT

(1.) The matter was called twice but no one appeared on behalf of the petitioner.

(2.) The present petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 29/11/2021 (Annexure P-1) passed by the learned Civil Judge, Class - I , Mungeli whereby the right of the plaintiff to lead evidence has been closed.

(3.) Perused the documents and heard learned counsel for the respondents.