NEELAM GROVER @ NARESH KUMARI Vs. JITENDER GROVER

JUDGEMENT

(1.) The present revision petition under Article 227 of the Constitution of India is directed against the order dated 14.7.2015 passed by learned District Judge (Family Court), Gurgaon vide which the application for recalling the respondent (PW-4) for further cross-examination was dismissed.

(2.) The submissions made by Mr.Kanwal Goyal, Advocate have been heard.

(3.) Learned counsel for the petitioner submitted that learned District Judge (Family Court) committed an error by dismissing the application of the petitioner for recalling the respondent for further cross-examination. He referred to Order XVIII Rule 17 of the Code of Civil Procedure and pointed out that under the said provision the Court has vast power to recall at any stage of suit, a witness, who had been examined earlier and put to him such questions as it deem fit.