LAWS(KER)-2021-12-59

SHEEJA VARGHESE Vs. GEE VARGHESE

Decided On December 09, 2021
Sheeja Varghese Appellant
V/S
GEE VARGHESE Respondents

JUDGEMENT

(1.) On the request of the respondents, permission was granted to examine the respondents prior to the commencement of trial. Accordingly, the respondents were examined on 25.01.2021. As the petitioner had to receive certain documents, adjournment was sought for cross examining the respondents. By Ext.P2 order court below rejected the request. Hence this original petition.

(2.) Heard the learned Counsel for the petitioner and the respondents.

(3.) Taking into consideration the fact that the respondents were examined based on their request under Order XVIII Rule 16 of C.P.C, I am of the opinion that the court below ought to have granted a reasonable opportunity for the petitioner to cross examine the respondents.