Section 19 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
19.
The following shall be inserted as sub-rule (4) to Rule 2 of Order XVIII."(4) Where a party himself wishes to appear as witness, he shall so appear before any other witness on his behalf has been examined; provided that the Court may on an application made in this behalf and for reasons to be recorded, permit him to appear as his own witness at a later stage.]"
