FATEHCHAND Vs. SHRICHAND

JUDGEMENT

(1.) THIS revision petition, presented under S. 115 of the Code of Civil Procedure (for short, 'the Code') is directed against the order dated 3.11.93 refusing the adjournment for cross examination of the plaintiffs' witnesses.

(2.) THE right of cross -examination is indeed valuable right and is powerful weapon in the hands of the adversary. Normally, this should not be denied. However, the right should be exercised in reasonable manner without causing undue procrastination.

(3.) IN the circumstances, the order for closing such right is subverted and the applicant is granted opportunity to cross -examine the witnesses, as named below, of the NAs subject to the following conditions: