GIRIJA DEVI Vs. MADAN KUMAR & ORS

JUDGEMENT

(1.) Mr. V.S.Pandey, Advocate, original counsel for respondent no.1 is discharged as the new counsel Mr. Arvind Kumar Jha, Advocate. appears for respondent no.1.

(2.) This petition under Article 227 of the Constitution of India impugns two orders. The first order dated 1.11.2012 and the second order dated 21.11.2012. By the first order dated 1.11.2012, application filed by the plaintiff/petitioner to take off the record the written statement of defendant no.2 has been dismissed. By the second order, the application for review of the order dated 1.11.2012 has been dismissed.

(3.) The case of the petitioner/plaintiff is that the written statement filed on record of the defendant no.2 should be taken off the record because besides the thumb impression appearing on the written statement it is written