NATASHA PANDIT Vs. SAFETY CIRCLE PRIVATE LTD

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner-defendant against the order dated 15.02.2016, passed by learned Civil Judge (Junior Division), Chandigarh, vide which the application filed by her for recalling PW-1 B.P.S. Bakshi has been dismissed.

(2.) Learned counsel for the petitioner contended that learned counsel for the petitioner-defendant in the trial Court has not effectively cross-examined PW-1 B.P.S. Bakshi. The material facts were not put to him in the cross-examination. Very cryptic cross-examination has been conducted, which has resulted in prejudice to the rights of the petitioner in the defence of the suit. Learned counsel for the petitioner-defendant had not put various questions to PW-1 B.P.S. Bakshi, which should have been asked to bring on record the truth. Thus, he contended that in the interest of justice, PW-1 B.P.S. Bakshi should be recalled for further cross-examination.

(3.) I have duly considered the aforesaid contentions, but I do not find any substance therein.