UPEN ROY Vs. MAHADEV MONDAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondents.

(2.) Aggrieved by Order No.48, dtd. 22/2/2023 passed in Money Suit No.31 of 2014 by the learned Civil Judge (Senior Division), Jalpaiguri, the petitioner has filed the present revision petition.

(3.) The petitioner herein is the plaintiff in Money Suit No.31 of 2014. The petitioner has filed an application for prosecuting D.W.1 for giving false evidence before the Court. On 22/2/2023 during the course of cross-examination of DW1, the learned counsel for the petitioner insisted the learned trial Judge by filing application to record certain answers given by the DW1. The said petition was taken up by the learned trial Judge and upon hearing the learned counsel for the petitioner, rejected the same in limine as the same is devoid of merits. Challenging the same, the petitioner has filed the present revision petition.