SUNIL JOSHI Vs. MAMTA RANI AND OTHERS

JUDGEMENT

(1.) Present civil revision petition, at the hands of plaintiff, filed under Article 227 Contitution of India, is directed against the order dated 20.1.2016 passed by the learned trial Court, whereby learned trial Court dismissed the application of the petitioner for leading secondary evidence.

(2.) Notice of motion was issued.

(3.) Vide order dated 15.3.2016 passed by this Court, service was complete. However, none put in appearance on behalf of the respondent.