SUKHI BAI Vs. RAMAN LAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the order dt. 04.10.2012 passed by Civil Judge (JD), Abu Road whereby the application filed by the petitioner to write down whatever stated by the advocate in the statement of witness was refused by the trial Court and trial Court observed in the order that there is no provision in the Evidence Act or anywhere in the rules to record the statement of advocate when the statement of witnesses is going on. It is true that whatever witness is asking is to be recorded in his statement not the version, which is said by the Advocate. In view of above, I see no reason to interfere in the order impugned. Therefore, this writ petition is dismissed.