SUNITA ARORA @ VEENA ARORA Vs. LOVINDER KUMAR

JUDGEMENT

(1.) THE contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially petitioner -plaintiff -Smt.Sunita Arora @ Veena Arora(for brevity "the plaintiff") has instituted the civil suit(Annexure P -1) for rendition of accounts against respondents -defendants -Lovinder Kumar son of Kesho Ram and another(for short "the defendants"). The defendants contested the claim of the plaintiff, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(2.) HAVING completed all the codal formalities, the case was slated for evidence of the defendants by the trial Court. The application filed by the plaintiff to cross -examine Lovinder Kumar -defendant (DW12), was dismissed by the trial Court, by virtue of impugned order dated 19.12.2012(Annexure P -6).

(3.) AGGRIEVED thereby, the petitioner -plaintiff has preferred the present petition, invoking the provisions of Article 227 of the Constitution of India.