BISMILLAH GULAMGAUS Vs. BABY HUSSAIN SHEIKH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this Petition, the Petitioner has impugned the order dated 16th November, 2019, passed by the learned 4 th Joint Civil Judge, Senior Division, Nashik, below Exhibit - 40 in Special Civil Suit No.92 of 2019, by which, the learned Judge was pleased to reject the petitioner's application praying for taking her written statement on record.

(3.) Learned Counsel for the Petitioner submits that the petitioner is a senior citizen who is uneducated, as a result of which she could not file the written statement within 30 days from the service of summons. He submits that the petitioner was unwell and was also suffering from various medical problems.