ORDER
Petitioner's application under Order XVIII Rule 17, CPC for production of certain documents and to lead further evidence by recalling PW 1 is rejected by the Court below.
2. The petitioner is examined and cross-examined thoroughly by the respondent. The petitioner has produced 57 documents which were marked at Exs-P1 to P57 and thereafter the evidence of the respondent is recorded. The matter is posted for arguments before the Court below. At this stage, an application came to be filed by the petitioner praying for leading additional evidence by recalling PW-1 and by producing certain records.
3. It is by now well settled that the main purpose of Order XVIII Rule 17, CPC is to enable the Court to clarify the doubts which may be with regard to the evidence lead by the parties. The said provision is not intended to fill up the lacunae in the evidence of the witness who is already examined. This Court in WP No. 27255/2011 had directed the Court to decide the matter within two months from 13-6-2012. Inspite of the same, the matter could not be disposed of by the Court below and it seems an application came to be filed by the petitioner only to prolong the proceedings. Since the respondent is already cross-examined by the petitioner and as she has already produced sufficient documents, the Court below is justified in rejecting the application. No interference is called for. Petition fails and the same stands dismissed.
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