RAMWATI BAI Vs. RAMGOPAL KAHHI

JUDGEMENT

(1.) The instant petition under Article 227 of the Constitution is against impugned order dtd. 16/2/2018 (Annexure P-1), which has been passed during cross-examination of DW-1 Ram Gopal Patel, in the civil suit filed by the petitioner herein.

(2.) This Court while issuing notice to the respondent, directed for stay of further proceedings of the trial Court by order dtd. 16/3/2018. Learned counsel for the petitioner has placed service report of notice to the respondent along with covering memo dtd. 17/4/2018.

(3.) Since no one appears on behalf of the respondents, therefore, this Court is proceeding to to decide the matter on merits.