SATYAWATI W/O NARENDRA MISHRA Vs. VISHNUKUMAR

JUDGEMENT

(1.) RULE, with the consent of the parties, made returnable forthwith and heard.

(2.) THE above petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 15/12/2010 passed by the learned Civil Judge (Sr.Dn.), Gondia by which the application filed by the petitioners for cross-examination of the plaintiff came to be rejected.