SRI SUKDEB BARMAN Vs. SMT. KAKALI BARMAN (MANNA)

JUDGEMENT

(1.) The present revision arises from a suit for divorce filed by the petitioner/husband. In such a suit, the petitioner filed an application under Order 18, Rule 16 of the Code of Civil Procedure for the evidence of two medical practitioners to be taken up first before other witnesses.

(2.) The grounds for such application were that the said witnesses might be transferred to some distant place and that the said two witnesses were of advanced years.

(3.) The trial court, by the impugned order, rejected such application under Order 18, Rule 16 of the Code of Civil Procedure, upon being dissatisfied with the reasons made out therein for evidence being taken out of turn.