K ASHRAFF Vs. S GANGARAMAN

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the order dated 30. 06. 2006 made in I. A. No. 297 of 2006 in O. S. No. 65 of 2005 on the file of Addl. District Judge, Fast Track Court No. 1, Coimbatore in refusing to mark the xerox copy of the unregistered Lease Deed, dated 07. 07. 1989, through the plaintiff at the time of his cross-examination.

(2.) THE brief facts leading to the filing of this petition are as follows:

(3.) DURING the cross-examination of the plaintiff, the 2nd defendant tried to mark certain documents. The plaintiff/respondent denied the existence of the documents, therefore the 2nd defendant filed I. A. No. 297 of 2006, contending that the documents mentioned in the petition were mixed up with other documents, due to which, he was unable to produce it along with the written statement. The said documents would reveal the true nature of the case and hence he prayed to grant leave to produce the documents, viz. ,