Y NARAYANAN Vs. SURIYAN BENEFIT FUND

JUDGEMENT

(1.) BY the order impugned in this revision, the Court below, while allowing the respondent/defendant to file their documents at a belated stage, made it clear that the permission so granted for filing the documents listed along with the application in I.A.No.1865 of 2002, numbering about 16 will be allowed subject to proof and relevancy, as well as production of original or certified copies of the said documents.

(2.) MR.Raja Raman, the learned counsel for the petitioner expresses the apprehension of the petitioner that under the guise of marking certified copies, the respondent is likely to mark xerox copies by affixing the signature of its officials certifying as true copies of the originals. Such an apprehension of the petitioner has no basis in the light of the fact that apart from the originals, certified copies can only mean, certified by either the concerned State or Central authority who are empowered under any statutory provisions to certify any such document to be certified copies and not a mere certification by any other person, including the officials of the respondent herein. Inasmuch as, the apprehension of the petitioner has no meaning in the light of the above said observation, I do not find any scope to interfere with the order impugned in the revision. The revision petition, is therefore, dismissed with the above observation. No costs. Consequently, connected Crl.M.P is closed.