SANGEETA RANI Vs. SANTOSH KUMAR

JUDGEMENT

(1.) The challenge in this appeal is made to the order dtd. 7/3/2024 passed by the Family Court Judge, Vikas Nagar, District Dehradun in O.S. No.95 of 2021, 'Santosh Kumar vs. Sangeeta Rani', ("the Case") by which an application filed by the appellant for further cross-examination of the respondent has been rejected.

(2.) Heard and perused the records.

(3.) Respondent filed a petition seeking divorce. It is basis of the case. In the case on 27/1/2024, the respondent was cross-examined on behalf of the appellant. Thereafter, an application was filed by the appellant on the ground that on the date of cross- examination of the respondent, learned Senior Advocate for the appellant was not at the station, therefore, on certain important points, cross-examination could not be done. Therefore, the respondent may be permitted to be further cross-examined by the appellant. This application, after hearing, has been rejected by the impugned order.