RATNA CHATTERJEE Vs. SOVAN CHATTERJEE

JUDGEMENT

(1.) The revisional application arises out of an order dated January 22, 2004 passed by the learned Additional District Judge, 6th Court at Alipore, District 24-Parganas South. By the order impugned, the learned Court allowed an application under Sec. 114 read with Sec. 151 of the Code of Civil Procedure, thereby, permitting the opposite party to cross-examine the DW1, i.e., the petitioner herein, for two days. The dates for cross-examination of DW1 as a last, final and special chance, were fixed as February 2, 2024 and February 3, 2024.

(2.) The opposite party filed a matrimonial suit for a decree of divorce on the grounds stated therein. The petitioner entered appearance and is contesting the suit by filing a written statement. The petitioner also filed a counter-claim for restitution of conjugal rights. The opposite party filed his reply to the counter-claim. Reconciliation failed and evidence commenced.

(3.) After completion of the evidence of the opposite party, the deposition of the petitioner commenced from April 4, 2023. There were certain disputes with regard to the recording of deposition and the learned trial Judge had directed videography of the cross- examination of the DW1/petitioner, by a professional videographer. Such order was challenged before the High Court in CO No.1644 of 2023. The revisional application was disposed of by this Court, by an order dated June 13, 2023 with the following observations:-