KAMLA DEVI Vs. CHANDA BAI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) PERUSED the impugned order dated 25. 07. 2007 (Annexure-8) passed by the Additional Civil Judge (Senior division) No. 1 Beawar by which the application submitted by the petitioner-plaintiff on 19. 01. 2004 for taking the affidavit, filed by the plaintiff-petitioner on record and allowing her to appear in the witness-box for the cross-examination after setting aside the order closing the plaintiff's evidence dated 10. 11. 2003 has been dismissed.

(3.) THE circumstances under which the order dated 10. 11. 2003 came to be passed by which the plaintiff's evidence was closed have been enumerated in the application and which have also come in the impugned order are that the plaintiffpetitioner resides at Kolkota and was to appear for giving her statement in the Court on 10. 11. 2003.