REETA GHOSHAL Vs. RANJEET MANDAL

JUDGEMENT

(1.) By the impugned order dated 27/07/2019, petitioner's/plaintiff's application under Order 26 Rule 10 of CPC read with Section 45 of the Evidence Act has been rejected by learned 1 st Additional District Judge, Ambikapur on the ground that the trial is at the verge of completion of plaintiff's evidence against which this writ petition under Article 227 of the Constitution of India has been preferred by her.

(2.) Learned counsel for the petitioner/plaintiff submits that learned trial Court is absolutely unjustified in rejecting petitioner's/plaintiff's application by the impugned order which is unsustainable and bad in law and relies upon the decision rendered by the Supreme Court in the matter of Damara Venkata Murali Krishna Rao Vs. Gurujupalli Satvathamma (2008) 12 SCC 170.

(3.) I have heard learned counsel for the petitioner/plaintiff, considered her submissions and went through the records with utmost circumspection.