GYARSIBAI Vs. MANGILAL

JUDGEMENT

(1.) THIS revision-petition is filed by the plaintiffs.

(2.) THE petitioner Gyarsibai and her husband Bherulal filed a suit against the opponents 1 and 2 to recover a sum of Rs. 278-5-0 inclusive of interest in the court of the Small Cause Judge, indore. The suit was resisted by the defendants, amongst others, on the ground that they had paid a sum of Rs. 100 to the petitioner Gyarsibai towards the claim in suit.

(3.) THE defendants examined their witnesses first to prove their case. The plaintiffs had then to rebut the defendants' evidence and wanted to examine plaintiff No. 1 on their behalf.