- (1.) Defendant No. 4 Taro @ Tar Kaur @ Avtar Kaur has invoked the jurisdiction of this Court under Article 227 of the Constitution of India by filing instant revision petition to assail order dated 12.12.2011 (Annexure P-1) passed by learned Civil Judge (Junior Division), Barnala, thereby closing evidence of defendants by court order.
(2.) I have heard learned counsel for the petitioner and perused the case file.
(3.) Counsel for the petitioner prayed that only one more effective opportunity may be granted to the petitioner to lead her evidence at own responsibility.;