BASANTI BOSE Vs. S.K.BOSE

JUDGEMENT

(1.) THE Trial Court record has been received.

(2.) THOUGH the appeal has not been formally admitted for hearing as yet but considering the nature of the controversy, with the consent of the counsels the appeal has been finally heard. The appeal impugns the judgment and decree dated 14 th September,

(3.) THUS the scope of the present appeal is confined to whether the learned Addl. District Judge was justified in so closing the evidence of the appellant/plaintiff.