YASHODA SUPER SPECIALITY HOSPITAL Vs. BARUN GANGULI

JUDGEMENT

(1.) Heard both sides.

(2.) This is a revision petition preferred against the order of the District Forum dated 7-4-2010 eschewing the evidence of R.W.2 on the ground that he did not turn up on the day when the matter was posted.

(3.) Aggrieved by the said order, the opposite parties filed this revision petition contending that the witness was very much on the way and since the matter was called at 11.30 a.m. by which time he could not come, the District Forum has closed the case and posted it for written arguments.