HAFIZA BEE Vs. RAVI KUMAR S.

JUDGEMENT

(1.) This petition by the defendant in O.S.No.1391/2017 on the file of the VII Additional City Civil and Sessions Judge, Bengaluru, (for short "the Trial Court") is directed against the impugned order dtd. 20/6/2022 passed by the Trial Court, whereby the application I.A.No.4 filed by the petitioner seeking permission to cross-examine PW.1 was rejected by the Trial Court.

(2.) Heard learned counsel for the petitioner and learned counsel for respondents and perused the material on record.

(3.) The material on record discloses that respondent Nos.1 and 2 - plaintiffs instituted the aforesaid suit against the petitioner-defendant for specific performance and other reliefs in relation to the suit schedule immovable property. The said suit is being contested by the petitioner. On behalf of the plaintiff, plaintiff No.1 having been examined as PW.1, he was not cross-examined by the petitioner, who subsequently filed an application seeking to recall PW-1 for cross-examination. Though the said application was not opposed by the respondents - plaintiffs, the Trial Court proceeded to pass the impugned order rejecting the application, aggrieved by which the petitioner is before this Court by way of the present petition.