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Supreme Court: Omissions in Chief Examination Can Be Rectified During Cross-Examination - (18 Dec 2025)

CIVIL

Supreme Court held that omissions in a witness’s examination-in-chief can be remedied during cross-examination, ruling in a case on the validity of a Will that failure of an attesting witness to state certain facts initially does not by itself render the Will invalid.

Tags : OMISSIONS   CHIEF EXAMINATION   CROSS-EXAMINATION  

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