RAKESH MOHINDRA Vs. ANITA BERI AND OTHERS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against order dated 2.9.2014 passed by learned Single Judge of the High Court of Himachal Pradesh who set aside the order rendered by the trial court permitting the defendant- appellant to lead secondary evidence in the Civil Suit filed by respondent no.1.

(3.) The short question that arises for consideration by this Court is as to whether the High Court is justified in reversing the order passed by the Trial Court allowing the defendant-appellant to lead secondary evidence of the contents of the documents.