NATESAN Vs. RAJENDRAN

JUDGEMENT

(1.) This memorandum of civil revision is directed against the fair and decretal order dated 08.08.2005 and made in the Memorandum filed in O.S. No. 327 of 2002, on the file of the learned Principal District Munsif Court, Cuddalore. The revision petitioners have filed the suit in O.S. No. 327 of 2002, on the file of the learned Principal District Munsif, Cuddalore, against the respondents herein seeking the following reliefs:

(2.) The first defendant has contested the suit by filing his written statement. Trial was commenced. After the completion of the plaintiffs' side evidence, two witnesses were examined on the side of the respondents/defendants. For the purpose of examination of D.W.3, his proof affidavit was filed and along with his proof affidavit a Memorandum dated 27.04.2005 and a Panchayat Resolution dated 27.02.2005 were also produced to be exhibited through D.W.3.

(3.) For this Memorandum dated 27.04.2005, the revision petitioners being the plaintiffs 1 to 3 have filed a counter, wherein they have objected strongly to receive the document viz., the Panchayat Resolution dated 27.02.2005 on the ground of inadmissibility as it being a Photostat copy. They have also objected to mark this document through a witness, who is not even a resident of the concerned Village.