GULAB DEVI Vs. BHAGWAN SAHAI

JUDGEMENT

(1.) -

(2.) THIS revision application of the plaintiff is directed against the order of Additional Munsiff No. 1, Jaipur City, dated May 27, 1968, by which he refused to permit the plaintiff's learned counsel to examine, in evidence, the person holding the power of attorney of the plaintiff, and directed that the plaintiff should record her own statement in support of her claim in the suit.