RABI GHOSH Vs. JAYANTA KUMAR GHOSH

JUDGEMENT

(1.) Petitioner (defendant in the suit for recovery of money) has assailed order dtd. 10/5/2024 passed by the learned trial court, whereby on an application of the present respondent (plaintiff in the suit), opportunity of the petitioner for further cross examination of the present respondent was closed.

(2.) I have heard learned counsel for both sides.

(3.) On behalf of the present petitioner, it is submitted by learned counsel that although there is no error in the impugned order, but the petitioner deserves one more opportunity to cross examine the present respondent, even if subject to cost. Learned counsel for the present petitioner submits that petitioner is a senior citizen, taking care of his ailing wife, because of which he could not pursue the litigation properly. No other submission has been advanced.