VEENA MATTU Vs. SAKET CITY HOSPITAL

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission, Delhi dated 29th Sept., 2016 whereby the State Commission dismissed the application of the appellants for serving interrogatories in the nature of cross-examination on opposite party No.2. the relevant observations of State Commission are reproduced as under: -

(2.) The appeal, however, has been filed after the expiry of 30 days period of limitation with a delay of 26 days. The appellants have, therefore, moved an application for Condonation of delay being IA/11779/2016. Heard. In view of the reason given in the application, delay in filing of appeal is condoned.

(3.) Learned counsel for the appellants has assailed the order of the State Commission on the ground that the State Commission has failed to appreciate that cross-examination of witness is a valuable right of a litigant which is the only way to check the veracity and correctness of the evidence adduced by the witness. We fully agree with this contention. Honourable Supreme Court in the matter of J.J. Merchant & Ors. Vs. Shrinath Chaturvedi (2002) 6 SCC 635 has observed as under: -