RIKHABCHAND Vs. R V SUBRAMANYAM

JUDGEMENT

(1.) This revision petition under S.50 of the Mysore Rent Control Act, 1961, is directed against the ruling of the Munsiff at Bellary as to admissibility in evidence of income-tax assessment orders.

(2.) On the application of respondent 1 herein, the learned Munsiff summoned from the Income-Tax Department, the income-tax assessment orders relating to the petitioner herein for the years 1962 to 1965. The Inspector of the Income-Tax Department produced those assessment orders in a sealed cover and sought the permission of the Court of take back those orders leaving verified copies thereof.

(3.) The learned Counsel for the petitioner herein objected to the production of those orders on the ground that the Income-Tax Authorities cannot disclose nor produce nor give evidence before the Court in respect of such assessment orders. The learned Munsiff overruled that objection and held that those assessment orders were relevant and admissible in evidence.