SHANTA MEENA Vs. KULSHREE

JUDGEMENT

(1.) By this writ petition, order dated 1942010 has been challenged. By the aforesaid order, application moved by the defendantrespondent was partly allowed.

(2.) It is a case where matter was fixed for plaintiff's evidence in which plaintiff Smt. Shanta Meena submitted affidavit. She could not appear in the Court for crossexamination. In her place, husband filed affidavit in the capacity of power of attorney. Objection was taken by the respondents that her husband can be examined as witness but cannot be examined as plaintiff. The application aforesaid was allowed.

(3.) Learned counsel for petitioner submits that application so moved does not disclose any provision of law under which it has been filed.