MOHD SIRAJUDDIN Vs. IQBAL BANU BEGUM

JUDGEMENT

(1.) Heard counsel for revision petitioner.

(2.) This Civil Revision Petition is filed assailing the order dt.28.11.2012 in I.A.No.723 of 2012 in O.S.No.2566 of 2010 passed by the XIX Junior Civil Judge, City Civil Court, Hyderabad permitting an Advocate-Commissioner to record the evidence of 1st respondent on the ground that the 1st respondent is suffering from chronic Lumbago Osteoarthritis and pain in her lower limb and unable to move from bed.

(3.) It is not in dispute that a Medical Certificate has also been filed by the 1st respondent showing the treatment she is undergoing for the ailment in question and the Court below placed reliance on it and allowed the application I.A.N0.723 of 2012 filed by the 1st respondent as mentioned above.