SMT. VIJAY LAXMI SHARMA Vs. DUSHYANT KUMAR SHARMA

JUDGEMENT

(1.) By way of instant writ petition, the petitioners/defendants have called in question the rejection of their application in part by the trial Court declining to take photocopy of the documents on record.

(2.) Shri Hari Agrawal, learned counsel for the petitioner vehemently contented that photo copy of the documents can be taken on record under Order 8 Rule 1-A of the CPC. He placed reliance upon the decision of the Delhi High Court in the matter of Aktiebolagetvolvo & others v. R. Venkatachalam & another, ILR (2009) VI Delhi 233 in support of his case.

(3.) Per contra, Shri Amit Sharma, learned counsel appearing for the respondent/plaintiff would submit that photo copy of the documents is not at all admissible in evidence and it cannot be exhibited in evidence.