SHANTA DEVI Vs. DHIMAN KUMAR

JUDGEMENT

(1.) Petitioners (defendants) herein, inter-alia, seek quashing of the impugned order dtd. 13/5/2025 (Annex.-1) passed by learned Civil Judge and Judicial Magistrate, Kotri, District Bhilwara in Case No.32/2015, vide which his application under Sec. 151 CPC to cross-examine the plaintiff (respondent) was dismissed.

(2.) The plaintiff (respondent) filed a civil suit seeking permanent injunction and prescriptive order against the defendants (petitioners). The matter is currently pending before the trial court at the stage of the plaintiff's evidence.

(3.) For ease of reference, English translation (as provided) of the impugned order dtd. 13/5/2025 is as below: