RATAN LAL Vs. KAMLA DEVI

JUDGEMENT

(1.) This is plaintiff's revision petition against the order of learned Additional District Judge No. 6, Jaipur City, Jaipur, dismissing application of the petitioners for putting certain questions by way of pigeon-hole.

(2.) The petitioners filed a suit for specific performance against the respondents, for an agreement executed by them on 6-12-1970. The plaintiffs closed their evidence and the defendants evidence was in progress. One of the defendant-respondents witness, Ghanshyam was being examined and cross-examination was in progress. He denied the signatures of Mohan Lal on the agreement (Ex. 9). Thereafter, the petitioners submitted an application in writing that they may be allowed to cross-examine the witness by way of pigeon-hole i.e. by showing only the signatures of Mohan Lal on some other documents without telling the contents thereof. But the trial Court did not allow such type of cross-examination. The trial Court, not only dismissed the application filed by the petitioners but closed further cross-examination by the petitioners. It is against this order that the present revision petition has been filed.

(3.) Learned Counsel for the petitioners has drawn my attention to B. Malik's cross-examination, Second Edn. 1979 which shows that a counsel is permitted to cross-examine the witness as to the contents of letter without showing it to him.