P Vs. R

JUDGEMENT

(1.) The petitioner has challenged the order dated 15th December, 2018 whereby the learned Family Court dismissed the petitioner's application for waiver of cost of Rs. 10,000/- and closed the opportunity of the petitioner to cross-examine the respondent (PW-1).

(2.) Learned counsel for the petitioner seeks one opportunity to cross examine the respondent. Learned counsel for the petitioner submits that the petitioner shall pay the cost of Rs. 10,000/- imposed by the learned Family Court.

(3.) Learned counsel for the respondent opposes the petitioner prayer for one opportunity to cross examine the respondent. Reliance is placed on Sujata Aggarwal v. Ravi Shankar Aggarwal, CM(M) 1146/2007 decided on 16th October, 2008.