AKSHAY KUMAR Vs. RAM PRASAD MALIK

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioner has assailed an order dated 30th July, 2009 whereby an application of the petitioner under Order 18 Rule 17 and 17A CPC for recalling the witnesses for cross examination was dismissed.

(2.) Brief facts relevant for the purpose of deciding this petition are that on 21st May, 2009 the case was fixed before the trial Court for cross examination of PW 1. The defendant counsel failed to cross examine the witness and the cross examination was closed. Thereafter, this application under Order 18 Rule 17 and 17A CPC was made taking a plea that the matter between the parties was settled but plaintiff backed out from settlement, therefore witness could not be cross examined. It was also stated that defendant failed to understand the proceedings and failed to avail the opportunity to cross examine PW 1 and hence the application.

(3.) The trial Court went through the history of the proceedings and found that when the matter was listed on 23rd March, 2009 for cross examination of this witness, the same plea was taken by the defendant. The defendant wanted the cross examination to be deferred on the ground that compromise talks were going although the counsel for the plaintiff vehemently denied that any compromise talks had ever taken place and opposed the adjournment on this ground. However, the matter was adjourned subject of cost of Rs.2000/- and was listed for cross examine on 21st may, 2009. On 21st May 2009 again the witness was not cross examined, the defendant appeared but his Counsel did not appear, the Court, therefore closed the cross examination. Prior to 21st May, 2009, nine opportunities were given for cross examination of this witness. Issues were framed on 16th February, 2006 and thereafter this PW 1 had been appearing repeatedly for cross examination but defendant did not cross examine him on one or the other ground. The trial Court found that the application was another delaying tactics and dismissed the application.