GIRISHCHAND VERMA Vs. UMA SHARMA

JUDGEMENT

(1.) Learned counsel for {he petitioners only seeks a direction to the trial Court that the cross-examination of the plaintiff Harischand Verma be restricted to the extent of only the relevant facts and points in issue. That is the discretion of the Court that the trial Court may restrict the cross-examination only to the extent of the fact in issue.

(2.) Therefore, this petition stands disposed of with a dirction to the trial Court to control the cross-examination of the a for said plaintiff Harishchand Varma only to the extent of point in issue in the case concerned. Writ petition stands disposed of with no order as to costs.