DILIPBHAI AMBALAL PATEL Vs. BHUPENDRABHAI AMBALAL PATEL

JUDGEMENT

(1.) The present petition is filed by the petitioner being aggrieved and dissatisfied with the order dtd. 22/2/2023 below Exh.114 and order dtd. 1/3/2023 below Exh.115 passed in Regular Civil Suit No.188 of 2016 by the learned Additional Civil Judge, Ahmedabad Rural, in which, the learned trial Court has closed the right of cross-examination of defendant and rejected the application to re-open the right to cross-examination.

(2.) Heard Mr. Manish J. Patel, learned advocate appearing for the petitioner and Mr. Harsh V. Gajjar, learned advocate appearing for the respondents.

(3.) Mr. Manish Patel, learned advocate appearing for te petitioner submitted that the learned trial Court has committed gross error by closing the right of petitioner to cross-examine the defendant and also, by rejecting the application for re-opening of right to cross-examine the defendant. He further submitted that his right is seriously prejudice.