ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against dismissal of the application filed by the petitioner under Order 18, Rule 17 read with Section 151 CPC.
(2.) The respondents-landlord had filed the suit for eviction and for award of mesne profit against the petitioner. When the plaintiff's witness PW-1 Jeth Mal appeared in the witness-box for cross-examination on 9.12.2015 and was being subjected to cross-examination by the counsel Mr. Mohan Lal Soni, the cross-examination instead of being directed towards the substance of the suit was deliberately done pertaining to the ownership of the suit property.
(3.) The Presiding Officer of the trial court on more than one occasion during the course of cross-examination, disallowed the question put in cross-examination and specifically directed the counsel not to ask questions regarding the ownership of the suit property. When on the third occasion, the counsel persisted in asking similar questions, and the court refused to permit such question, the counsel submitted as under:- ...[VERNACULAR TEXT OMITTED]...;