VISHRAM KUMHAR Vs. RAMBAHORE

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By the instant petition, the petitioners/plaintiffs are questioning the legality, validity and propriety of the order dated 29.07.2019 (Annexure-P/4), whereby the Court below has rejected the application of the plaintiffs filed under Order 26 Rule 1 and Order 26 Rule 4(A) of the Code of Civil Procedure (in short the 'CPC').

(3.) In the application, it was claimed by the plaintiffs that a commission be issued for recording the evidence of some of their witnesses as they are not coming forward to record their statement under fear and pressure of the defendants who are influential and powerful persons.