- (1.) This writ petition has been filed by the petitioner aggrieved against order dated 01.11.2019 passed by the trial court, whereby, the application filed by the petitioner seeking to cross-examine DW-4 - Anandilal, after he was re-examined, has been rejected.
(2.) In a suit for partition filed by the petitioner, a Will was setup by the defendant and DW-4 Anandilal was examined as attesting witness.
(3.) After his examination, application was filed by defendant seeking his re-examination, which was allowed by the Court by its order dated 03.04.2017.;