ABIDA BEGUM Vs. ZAIRA BEGUM

JUDGEMENT

(1.) HEARD Mr. O.P. Thakur, learned counsel for the petitioners as well as Mr. A.G. Sheikh, learned counsel for the respondents in extenso.

(2.) THROUGH the currency of this revision, the petitioners seek correctness of the order formulated by the Sub -Judge, Ramban dated: 23 -08 -2001, whereby the petitioners application for examining her as witness, has been rejected.

(3.) FACTS leading to the present revision, may be noted. In a suit initiated by the petitioners -plaintiffs dated: 27 -08 -1994, the issues were settled on 25 -03 -1996, after recording statements of the parties in terms of Order 10 Rule 2 Code of Civil Procedure, Svt. 1977 (1920 A.D.). The parties led evidence in support of their rival claims in the case.