KRISHNA DEVI Vs. DARSHAN KUMAR

JUDGEMENT

(1.) SMT . Krishna Devi, petitioner, had filed a suit against Darshan Kumar, respondent, seeking inter alia his ejectment from a shop situated at main Bazar Basholi.

(2.) SHE had pleaded that she reasonably required the suit shop for its occupation by Mrs. Sushma, her unemployed daughter -in -law, who wanted to run a Readymade Garment/Cosmetic, Store in the shop.

(3.) SHE , while leading her evidence, however, did not produce Sushma, as her witness, and it was after the closure of the evidence of the parties that she requested the trial Court to permit her to produce Sushma, who according to her was an important witness, for the just decision of the case.