Punjab-Haryana High Court
Suman Devi vs Rewati Devi &Anr; on 17 November, 2015
Author: K.Kannan
Bench: K.Kannan
229
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 2630 of 2014
Date of Decision: 17.11.2015
Suman Devi ....Petitioner
versus
Rewati Devi and another ....Respondents
CORAM: - HON'BLE MR. JUSTICE K.KANNAN
Present: - Mr. S.K.Tripathi, Advocate for the petitioner.
K.KANNAN, J.
There is no representation on behalf of respondents. The grievance of the petitioner is that the permission may be granted to the plaintiff to be examined at her own residence on the ground of illness. The disability pleaded was fracture on the vertebra and advised bed rest. It is also pleaded that he may be immobilized for a period of three months and three months are reported to have expired. It is not possible for me to assess that there is still subsisting disability. The order already passed is set aside. The plaintiff shall be brought before the Court for tendering her own evidence, if she so chooses.
Revision is allowed accordingly.
(K.KANNAN) JUDGE 17.11.2015 preeti PREETI 2015.11.19 14:08 I attest to the accuracy and integrity of this document Chandigarh