AJAY KUMAR Vs. DARSHANA DEVI

JUDGEMENT

(1.) PLAINTIFF-AJAY Kumar invokes this Court's Civil Revisional Jurisdiction to set-aside Munsiff R. S. Pura's order dated 28-4-2003 framing three additional issues when the plaintiff had completed his evidence and the defendant was in process of leading his evidence.

(2.) MR. P. N. Bhat, appearing for the revisionist questions the impugned order saying that the Munsiff had erred in framing fresh issues which neither arose out of the pleadings of the parties nor were these suggested by the parties to the suit. The issues, on the other hand, had been framed on what had emerged from the statement of Ram Lal, the guardian of the defendant, when, while appearing as a witness in thet case he was under cross-examination by the Court.

(3.) I have considered the submission of mr. Bhat and gone through the records of the trial Court.