P. JAYAVELUMANI Vs. R.J. JAYALAKSHMI

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 5/8/2021 passed on I.A.No.XII in O.S.No.132/2015, whereby the said application filed by the petitioner/defendant under Sec. 65 of the Indian Evidence Act seeking permission to mark photostat/xerox copies of three documents in evidence on his behalf was rejected by the Trial Court.

(2.) Heard the learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) The material on record discloses that the respondent herein instituted the aforesaid suit against the petitioner/defendant for permanent injunction and for other reliefs in relation to the suit schedule immoveable properties. The petitioner is contesting the said suit. At the stage of evidence of the defendant/petitioner filed the instant application under Sec. 65 of the Evidence Act read with Sec. 151 of C.P.C. seeking permission to mark photostat/xerox copies of three documents. The said application having been opposed by the respondent/plaintiff, the Trial Court proceeded to pass the impugned order rejecting the application, aggrieved by which, the petitioner is before this Court by way of present petition.