Section 17 in Special Marriage (High Court) Rules, 1955
17. Mode of taking Evidence.
- The witnesses in all proceedings before the Court, where their attendance can be had, shall be examined orally, and any party may offer himself, or herself as a witness, an shall be examined, and may be cross-examined and re-examined like any other witness:Provided that the parties shall be at liberty to verify their respective cases in whole or in party by affidavit, but so that the deponent in every such affidavit shall, on the petition of the opposite be subject to the cross-examined Court, party, or by direction of the by or on behalf of the opposite party orally, and after such cross-examination may be re-examined orally as aforesaid by or on behalf of the party by whom such affidavit was field.
