A.V.G.N. SRINIVAS Vs. GLOBAL HOSPITALS

JUDGEMENT

(1.) This is an application filed by the complainants to re-open the evidence and permit further cross-examination of doctor before this Commission.

(2.) The complainants allege that the cross-examination of the doctor was made in part. During the course of cross-examination when the respondent counsel objected, some answers were struck off. This was objected to. The Commissioner was requested to place before this Commission for conducting further cross-examination of the doctor in open court to note the demeanour and conduct of the witness. Despite the fact that said matter was reported, this Commission closed the cross-examination on the ground that the matter was delayed. The delay if any is not due to their conduct. They were ready to proceed with cross-examination of the doctor in open court lest they would be deprived of their valuable right. Therefore they requested to re-open the evidence and permit them to further cross-examine the doctor.

(3.) The respondent filed counter resisting the application. In fact he was cross-examined in detail. This request was already considered and the same was turned down. If this petition is allowed it would amount to reviewing the order which this Commission has no power and therefore prayed for dismissal of the petition.