MAM RAJ Vs. SABIRI DEVI

JUDGEMENT

(1.) IN this revision petition, C. M. No. 6697-CII of 1994 was filed by the respondent No. 1 praying for vacation of the stay of further proceedings granted by this Court vide order dated 1-6-1993.

(2.) WHILE hearing this application, with the consent of the learned counsel for the parties, arguments on the merits of the revision itself were heard for final disposal as the matter is pending for a considerable period in this Court.

(3.) ON the above pleadings, when the suit was fixed for arguments on 21-4-1993, the defendant. Smt. Sabiri Devi filed an application under Order 18, Rule 17-A of the Code of Civil Procedure praying that her statement be recorded on the basis of the above facts and that the previous statement before the Court was given under pressure of the plaintiff. This application of the defendants was allowed by the trial Court vide order dated 8th May, 1993, which has been impugned in the present revision.