LAXMI BAI SAHU Vs. ASHOK KUMAR SAHU

JUDGEMENT

(1.) THE present revision petition is against the order dated 2.8.1991 passed by 2nd Additional Judge to the Court of District Judge, Chhatarpur, in C. S. No.10 -N90, rejecting the prayer of the applicant -wife to get the letter (Annex,ureA/1 to this revision petition) examined from the expert on the ground of delay.

(2.) THE submission of the learned counsel for the applicant is that the prayer should not have been rejected on the ground of delay. The cost should have been imposed for the same. This submission of the learned counsel for the applicant is vehemently opposed by the learned counsel for the non -applicant.

(3.) IN view of above, no interference in this revision petition is called for. It is accordingly dismissed without any order as to costs.