BRIJESH KUMAR TRIVEDI Vs. LALI BAI

JUDGEMENT

(1.) HEARD

(2.) THIS petition is directed against the order dated 10.04.2014 whereby petitioner's application under Section 151 C.P.C. (Annexure P/7) is rejected by the Court below.

(3.) IT is not in dispute between the parties that amendment was incorporated in the written statement. Thereafter the Court below modified the issue No. 2 by order dated 25.02.2014. On the strength of amended pleadings and modified issue, petitioner filed an application under Section 151 C.P.C. which is rejected by the Court below. In the said application dated 10.03.2014 it is prayed that in view of amendment incorporated and issue modified, petitioner be given permission to cross -examine the plaintiff and for this purpose plaintiff be recalled.