N HANUMANTHU Vs. K SHANKARIAH

JUDGEMENT

(1.) (1) In this Civil Revision Petition, the decision of the trial court regarding the marking of a document put to the witness is questioned. P.W. 1, the plaintiff, was sought to be confronted with the said document, an agreement of sale allegedly executed by P.W. 1 in favour of a defendant, while being cross-examined on behalf ot that defendant. The trial court held that the said document should be marked through that defendant or witness on his behalf and not through a witness on the plaintiff's side while he was being cross-examined, when he denied knowledge of it. This is not a case where only the signature portion of a document was put to the witness for eliciting his answer as to whether the signature was his or not.