SMT. ROOPWATI Vs. SH. GAJRAJ @ GAJJI

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 7787/2026 & CM APPL. 7788/2026 (for exemptions)

(2.) Allowed, subject to all just exceptions. The application stands disposed of. CM(M) 283/2026 & CM APPL. 7789/2026

(3.) The present petition has been filed under Article 227 of the Constitution of India, assailing the order dtd. 8/12/2025 passed by the learned Trial Court in CS SCJ no. 478/2022, whereby the evidence of the petitioner/plaintiff has been closed.