YOGENDRA KUMAR Vs. PAVAN KUMAR JAIN

JUDGEMENT

(1.) This petition is directed against an order dated 5-11-2009 by which the Trial Court rejected an application filed by the petitioners under Order 18 Rule 12, CPC.

(2.) It is submitted by Shri Dwivedi that the Trial Court ought to have allowed the application filed by the petitioners under Order 18 Rule 12, CPC to record the demeanour of the witness during the course of his examination.

(3.) From the perusal of the record, we find that the witness, Pawan Kumar Jain, plaintiff was examined on 15-9-2009 and in respect of his demeanour during the course of cross-examination, the petitioner moved an application on 24-9-2009 to record his demeanour which has been rejected by the Trial Court by the impugned order.