SUPREETY JAGOTA Vs. HEPESH JAGOTA

JUDGEMENT

(1.) By way of the present petition, the petitioner has assailed the impugned order dtd. 24/4/2024 passed by the learned District Judge (Family Court), Mand, H.P., whereby the right of the present petitioner to lead evidence was closed by the learned Court below.

(2.) Heard learned counsel for the parties and perused the pleadings as well as the documents appended along with the present petition.

(3.) From a perusal of the zimni orders placed on record, it is evident that the respondent 's evidence in the case at hand before the trial Court was closed on 11/12/2023. Thereafter, vide order dtd. 11/12/2023, the present petitioner was directed to produce evidence in support of her case and for the same, the matter was listed on 18/1/2024. On 18/1/2024, no witnesses on behalf of the petitioner (respondent) were produced before the trial Court. The matter was thereafter posted for 13/3/2024. Yet again, no witnesses were produced. The situation did not change on subsequent dates, i.e. 20/3/2024, 5/4/2024, 9/4/2024, 19/4/2024 and 24/4/2024.