PRAKASH HARISCHANDRA MASURKAR Vs. VASANTI VASANT BHAGAT AMONKAR

JUDGEMENT

(1.) By this Writ Petition, the petitioner, who is the original defendant has challenged order dtd. 13/9/2019, passed by the Court of Civil Judge Junior Division, Panaji (hereinafter referred to as the Trial Court), whereby an Application (Exhibit D-77), filed on behalf of the petitioner for recalling witness of the respondent i.e. PW-1, has been dismissed.

(2.) In a suit filed by the respondent for eviction of the petitioner, he has filed a counterclaim.

(3.) The Trial Court was recording evidence of PW-1 i.e. the first witness of the respondent and the said witness was being cross examined on behalf of the petitioner. On 17/4/2019, at the end of recording of cross examination of PW-1, it was recorded by the Trial Court as follows: