GOMI DEVI Vs. HANSRAJ
LAWS(RAJ)-2009-12-36
HIGH COURT OF RAJASTHAN
Decided on December 05,2009

Gomi Devi Appellant
VERSUS
HANSRAJ Respondents

JUDGEMENT

- (1.) Heard the learned counsels.
(2.) This writ petition is directed against the order dtd.6.9.2008 whereby the plaintiff's evidence was closed.
(3.) The learned counsel for the plaintiff submits that in all 3 opportunities were given to the plaintiff - petitioner to adduce evidence and the learned trial Court closed the evidence without giving reasonable opportunity to the plaintiff.;


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