LAXMI BHATT Vs. IBRAHIM KHAN

JUDGEMENT

(1.) C. M. No. 28579-C-II of 2010 : Allowed as prayed for. Main Case : Plaintiff Smt. Laxmi Bhatt has filed the instant revision petition under Article 227 of the Consitution of India to impugn order dated 28.07.2010 (Annexure P-2) passed by learned Civil Judge (Senior Division), Gurgaon, thereby dismissing application Annexure P-1 moved by the plaintiff-petitioner for additional evidence to appear as her own witness.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) I have carefully considered the aforesaid prayer. Perusal of the impugned order reveals that evidence of the plaintiff was closed by court order dated 22.01.2009 and immediately thereafter, the plaintiff moved application dated 26.02.2009 (Annexure P-1) for additional evidence for appearing as her own witness. The said application has been dismissed primarily on the ground that evidence of the plaintiff-petitioner had earlier been closed by court order. Perusal of the impugned order also reveals that the plaintiff was granted eight effective opportunities in all for her evidence.