T. PADMAVATHY Vs. L. SELVARAJ

JUDGEMENT

(1.) INVEIGHING and challenging the order dated 07.09.2011 passed by the learned VII Additional Judge, City Civil Court, Chennai in I.A.No.10960 of 2011 in O.S.No.7858 of 1996.

(2.) HEARD the learned counsel for the revision petitioner, who would echo the cri de coeur of her client to the effect that despite the appeal having been disposed of by the Hon'ble High Court long ago, the trial court is rejecting the request of the petitioner for return of the documents found specified in I.A.No.10960 of 2011. According to the learned counsel for the revision petitioner, her client is ready to replace the said documents with the certified copies of the same.

(3.) CONSIDERING the pro et contra, I am of the view that absolutely, there is no justification for the court below in not returning the documents to the petitioner. Hence, the court concerned is directed to return the documents referred to in the said I.A to the petitioner on her replacing the same with the certified copies, under due acknowledgement and after getting an undertaking from her to the effect that the same would be produced before the court, whenever the petitioner is directed to do so.