KARBHARI BABAN MANDLIK Vs. MEENA BAJIRAO ABHANG

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard finally by consent of the learned Advocate for the parties.

(2.) THE petitioner is original defendant in Suit (Special Civil Suit No.58 of 2005). He challenges order dated 25.11.2009 rendered by the learned Civil Judge Senior Division, Sangamner on an application filed by the respondent vide exhibit 81.

(3.) THE due procedure for examination of a witness is set out in Chapter "X" of the Evidence Act, 1872. Section 138 of the Evidence Act reads as follows:-