AIR 1966 ANDHRA PRADESH 295

Andhra Pradesh High Court

Hon'ble Judge(s): E. Venkatesam , J

(A) Civil P.C. (5 of 1908) , O.18 R.17, S.151— Recalling witness - Power of Court - Right to cross-examine - It is Court which can sou motu or at instance of party recall witness and put questions to him - Ordinarily no cross-examination is allowed upon answers without leave of Court - An opportunity to party to recall witness for examination, cross-examination or re-examination cannot be said to be governed by O.18, R.17 - If circumstances warrant, Court can grant such opportunity u/S.151. Court allowed party to cross-examine witness after close of evidence. (Para 5 20) (B) Civil P.C. (5 of 1908) , O.18 R.1, O.18 R.2, O.18 R.3, O.18 R.17, O.15 R.3, O.20 R.1— Trial, when closes - Right of party to examine additional witness after close of evidence and when case is posted for argument - Hearing of suit includes both production of evidence as well as arguments - Hearing of suit comes to end only when judgment is delivered or when suit is posted for judgment where it is reserved - Hearing is not concluded when suit is posted for argument though recording of evidence has been finalised - In such case, party can request for examination of additional witnesses or making document. AIR 1954 Punj 207, Rel. on. (Par....