Prakash Tatia, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner/defendant is aggrieved by the order dated 10.2.2005 by which the trial Court closed the evidence of the petitioner.
(3.) According to learned counsel for the petitioner, the petitioner was sick at Jaipur and, therefore, neither she could have appeared in the Court at Udaipur nor she could have filed the sick certificate on the day when the case was fixed for petitioner's evidence.;