Section 801N in Rules of the High Court of Judicature for Rajasthan, 1952
801N. 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, and 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 the respective cases in whole or in part by affidavit, but. so that the deponent in every such affidavit, shall on the application of the opposite party, or by direction of the Court be subject to be cross-examined, 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 filed.
