Report No. 77

5.8. Order X, how to make more effective.-

In order to be in a position to make effective use of the provisions of Order X, it is essential that the trial judge should have read in advance the pleadings of the parties and should know the case of each party as set out in the pleadings. It is only then that he would be able to put the crucial questions to the parties while recording their statements for narrowing the area of controversy. This apart, statement before the framing of the issues also helps in clearing the obscurities, designed and inadvertent in the pleadings and knowing the exact stand of the parties from which they would find it difficult to wriggle out subsequently.