V.VALADAIKAN Vs. V.VALAKKARUPPAN

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the plaintiff in a suit for permanent injunction, challenging the order passed by the trial Court, wherein, the trial Court has rejected the application filed by the plaintiff for reception of documents which were filed belatedly.

(2.) A perusal of the petition filed along with the affidavit indicates that the petitioner intends to mark the two photos as document along with compact disk. Admittedly, these two documents are electronic records and the admissibility of those documents depends upon the conditions to satisfy as contemplated under Sec. 65-B of the Indian Evidence Act.

(3.) In the present case, admittedly, no such certificate has been produced before the trial Court. Therefore, the question of receiving the said documents before the Court does not arise at this relevant point of time. In case, if the petitioner obtains any certificate as contemplated under Sec. 65-(B) of the Indian Evidence Act, he is at liberty to approach the trial Court for receiving those documents. Therefore, as on today, the order of the trial Court warrants no interference.