KHIVRAJ MOTORS Vs. SATHYA D SAMPATH

JUDGEMENT

(1.) The defendant is questioning; the order dated 12.03.2010 passed in O.S. No. 9571/2006 invoking the revisional jurisdiction of this Court under Section 115 of Civil Procedure Code whereunder the orders passed by the Trial Court on admissibility of photostat copy of unregistered lease agreement when confronted to the witness in the cross-examination has been refused to be taken on record.

(2.) The faces in nutshell are as follows:

(3.) Considering the arguments advanced by both the sides. Court below by its order dated 12.03.2010 rejected the claim of the defendant to get the Photostat copy of the unregistered lease agreement marked in cross-examination of PW. 1.