KAILASH KUMARI Vs. RAJNI MONGA

JUDGEMENT

(1.) Present suit has been filed by the plaintiff seeking cancellation of gift deed, declaration and permanent injunction against the defendants in respect of the Property No. D-1/27, Vasant Vihar, New Delhi. After pleadings were complete and issues were framed, the Court directed examination of the witnesses on commission and it accordingly appointed Mr. Shivinder Chopra, Advocate as the Local Commissioner. After cross- examination of PW-4 Mr. Naveen C.Bajaj was complete, plaintiff sought reexamination of the witness. Local Commissioner accordingly directed the plaintiff to approach the Court for such permission. This has resulted into filing of the instant application for consideration.

(2.) Plaintiff has sought permission to re-examine PW-4 on following points of cross-examination:

(3.) Meeting of PW-4 to Smt. Kailash Kumari and Mr. C.S. Manchanda first time.