SAKINA Vs. ZAINAB BIBI

JUDGEMENT

(1.) THIS is a revision application by the defendants Smt. Sakina Bibi and Smt. Fahmida Begum against an order of the Civil Judge, Ajmer on their application for their examination on commission under Order 26, Rule 1 Civil Procedure Code on the ground that they are 'pardanashin' ladies.

(2.) THE learned Civil Judge has directed that they shall either be examined in his court room after excluding all members of the public unconnected with the suit or in his chamber. They can come completely covered in 'burkha'.

(3.) THE order of the learned Civil Judge is in accordance with the view taken by the madras and Calcutta High Courts This Court has not taken a contrary view.