KAMLABAI Vs. DESHNA

JUDGEMENT

(1.) Rule Made Returnable Forthwith. Heard by consent of the learned counsels appearing for the parties.

(2.) By The Impugned Order Dated 15.07.2014 Passed below Exh.87 by the trial Court in Regular Civil Suit No. 234 of 2012, the petitioner defendant is denied an opportunity to cross examine the witness of the plaintiff, PW 3 Neha Shelke from the N.I.T. The Court has recorded that on earlier occasion, the defendant has failed to avail the opportunity of cross examination of this witness. The plaintiff is from Raipur and is required to attend the proceedings.

(3.) In View Of Above, The Matter Can Be Disposed Of by permitting the petitioner defendant to cross examine the witness PW 3 Neha Shelke.