SUNDER MAHTO Vs. SUMITRA DEVI

JUDGEMENT

(1.) Heard the parties. The present petition has been filed for quashing the order dated 22.11.2012 passed by the learned Munsif, Hilsa (Nalanda) in T.S. No. 34/09 whereby and whereunder he has rejected the petition of the petitioners-defendants dated 18.9.2012 for examination of further witnesses.

(2.) It is submitted that although ten witnesses have been examined on behalf of the defendants, some more witnesses including the defendant himself were missed to be included in the list and ought to have been allowed to be examined.

(3.) Learned counsel for the plaintiff-respondent on the other hand submits that only three witnesses have been examined by the plaintiff to prove her case and the prayer of the defendants-petitioners for examination of witnesses is nothing but a ploy to delay the matters.