2015 AIR CC 1499 (HP) ::(2015) 3 CivilCourtC 470 ::(2015) 4 ICC 203

Himachal Pradesh High Court

Hon'ble Judge(s): Tarlok Singh Chauhan , J

( A ) Civil Procedure Code (5 of 1908) O. 18 , R. 3A — Examination of witness — Plaintiff sought permission to examine himself after examination of other witnesses — Issue involved in suit as to whether relinquishment deed is genuine or forged document manufactured on basis of forged and fabricated power of attorney — Plaintiff required to give some background as to how relinquishment deed came to be executed in his favour through power of attorney — Issue cannot be proved by making reference to document — Permission to examine granted, subject to condition that plaintiff shall step into witness box immediately after witnesses of record are examined. (1981) 10 Indian Law Reports (Himachal Series) 16, Relied on. (Paras89)