D SARUSA Vs. JAYALAKSHMI

JUDGEMENT

(1.) The plaintiff in O S No 191 of 1997 on the file of Principal Subordinate Judge, Cuddalore is the petitioner in the above revision She has filed the said suit for declaration of her title and injunction in respect of suit properties and in the alternative partition and separate possession of her share

(2.) The second defendant has filed a written statement disputing various averments made by the plaintiff In the trial, during the examination of PW 6 on the side of the plaintiff, the plaintiff wanted to mark xerox copy of partition list dated 14 7 1992 The said action was objected by the counsel for the defendants stating that marking of the same xerox copy which was objected when PW 1 was examined and the said objection was sustained Now again marking of the same document cannot be allowed and the xerox copy is not admissible Accepting the objection raised by the defendants, the learned Principal Subordinate Judge, after holding that xerox copy cannot be marked and the claim of the plaintiff marking xerox copy of the document has been rejected, against which the plaintiff has filed the present revision

(3.) Pursuant to the "Notice of Motion" ordered by this Court on 20 12 2000, the respondents are represented by counsel