SURINDER KAUR Vs. SUKHDEV SINGH

JUDGEMENT

(1.) PLAINTIFF no. 1 Surinder Kaur has filed this revision petition under Article 227 of the Constitution of India impugning order dated 10.07.2013 passed by the trial court, thereby closing evidence of the plaintiffs (petitioner and her husband ­ proforma respondent no. 4) by court order.

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

(3.) I have carefully considered the matter.