M.SUBRAMANI Vs. KAVITHA

JUDGEMENT

(1.) This matter is taken up for hearing through Video-Conferencing.

(2.) Objecting to the reception of the said compact disk and seeking its rejection on the ground that the provisions of Section 65B of the Evidence Act, has not been complied with, the first defendant filed IA No.442 of 2017.

(3.) The said application was dismissed by the Trial Court concluding that the document per se is not inadmissible in evidence, if at all there is any defect it is only with reference to the manner of proof which can be cured even at the later stage. Aggrieved the defendant has come up with this Revision.