SURJIT SINGH Vs. SHARANJIT KAUR

JUDGEMENT

(1.) Challenge in the present petition has been directed against order dated 16.09.2019 (Annexure P-l) passed by the Additional Civil Judge (Senior Division), Payal, Ludhiana whereby application under Order 18 Rule 17 of the Code of Civil Procedure, 1908 (in short 'CPC') for recalling Sharanjit Kaur for further cross examination has been dismissed.

(2.) Perusal of application (Annexure P-4) reveals that reasons for recall of Sharanjit Kaur for further cross examination are contained in para 2 and 3 of the application. A relevant extract from para 2 reads as follows:-

(3.) In para 3, there is reference that now the applicant has engaged another counsel and came to know about significance of the question sought to be put to the plaintiff by recalling her for further cross examination.