SUNDERBAI Vs. KALAWATI

JUDGEMENT

(1.) This appeal is by the plaintiff against the judgment and decree dated 29.3.2000 passed by learned District Judge, Ratlam in Civil Suit No.18-A/1999, whereby the suit has been partially decreed.

(2.) Facts, necessary for disposal of this appeal, are as under :

(3.) On the basis of pleadings, learned trial Court framed ten issues for adjudication on 9.11.1994. In support of the plaint, the plaintiff did not enter into the witness box, but her son - Poonamchand examined himself as P.W.1 and Ku. Manohar as P.W.2. Defendant No.1 examined herself as D.W.1. Defendant No.3 examined four witnesses as D.W.1 to D.W.4. Plaintiff got exhibited only one document i.e. Power of Attorney as Ex. P/1. Defendant No.1 got exhibited nine documents as Ex. D/1 to D/9.