SAKSHI GUPTA Vs. ANKUR GUPTA

JUDGEMENT

(1.) Appellant impugns order dtd. 5/12/2022 whereby the application of the appellant seeking appointment of Local Commissioner for recording evidence has been dismissed.

(2.) Learned counsel for the appellant submits that the appellant shall bear the entire costs of the recording of evidence by the Local Commissioner.

(3.) He submits that though the appellant does not have any money to pay the fee of Local Commissioner, however, for expeditious disposal of the case, her father is willing to support her. She shall accordingly borrow money from her father to pay to the fee of the Local Commissioner.