VARINDER KAUR @ RENU Vs. TALWINDER SINGH

JUDGEMENT

(1.) PRESENT revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 08.07.2013 (Annexure P/1) passed by learned Civil Judge (Junior Division), Ferozepur, whereby the evidence of the petitioner-defendant No.4 has been closed by order of the Court.

(2.) HEARD .

(3.) I have considered the contention raised by the learned counsel for the petitioner and perused the record.