R. SHANKAR Vs. E. RAMMOHAN CHOWDARY

JUDGEMENT

(1.) This petition is filed by the petitioner challenging the order passed by the learned Judge in Civil Miscellaneous No.20/2018, seeking return of the original documents produced by the petitioner-defendant and the original title documents produced by the respondent-plaintiff in O.S.No.62/2001.

(2.) The learned Judge partially allowed the civil miscellaneous petition, ordering the return of original documents i.e., Exs.D-1 and Ex.D-2 after obtaining certified copies. Aggrieved by the non-return of the original title documents produced by the respondent-plaintiff, the petitioner filed a review petition. The review petition was dismissed on the ground that the title documents were produced by the respondent-plaintiff and under Order XIII Rule 9 of the Code of Civil Procedure, 1908 (CPC), documents admitted in evidence should be returned to the person who produced them in the suit. These two orders are now under challenge.

(3.) Heard learned counsel appearing for the petitioner. Perused the records.