NAGUMOTHU SRIHARINATH Vs. NAGUMOTHU VANI

JUDGEMENT

(1.) Heard.

(2.) The petitioner herein who is the sole defendant in the Trial Court questions the legality of the order passed by the Trial Court in LA. No. 769/1996 in O.S.No. 106 of 1990.

(3.) It is submitted that the abovesaid Interlocutory application has been filed under Order 18 Rule 17 C.P.C. for recalling P.W.1 for the purpose of cross- examination in the interest of justice. The sole ground on which the recalling of P.W. 1 for the purpose of cross-examination is sought, is that when the plaintiff was examined, certain material questions were not asked by the counsel for the petitioner, as the petitioner could not explain the same to his counsel. Order 18 Rule 17 C.P.C. is to the following effect: