KRISHNAKUMAR Vs. KISHORE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties. Heard Mr. Fidvi Ibrahim Abid, learned counsel for petitioner and Mr. A. S. Murty, learned counsel for respondents.

(2.) The petitioner has approached this Court challenging the order passed by learned District Judge-3, Nagpur dated 04.12.2019 below Exh.-39 in Regular Civil Appeal No. 49/2013 whereby learned appellate Court rejected the application filed by petitioner seeking permission to cross-examine original plaintiff.

(3.) Few facts would be necessary to be narrated here. They are as under.