MANBHAWATI ALIAS SHANTI DEVI Vs. BIR CHAND

JUDGEMENT

(1.) (ORAL)

(2.) THE only contention of learned counsel for the petitioner is that the petitioner is a plaintiff before the trial Court. Her entire evidence has already been adduced and only her cross examination by the counsel for the respondent remains. It was on August 21,2005 that she was present for her cross examination, but on that date, her counsel could not appear well in time and on that ground, her evidence was closed. In this regard, learned counsel for the petitioner made reference to the orders passed separately by the trial Court on August 24,2005. Moreover, defendant's evidence is yet to be recorded.