BALVINDER SINGH Vs. P.ANJI REDDY

JUDGEMENT

(1.) This revision is filed against the order dated 19.04.2008 in I.A. No.63 of 2008 in O.S. No.154 of 2003 on the file of the V Additional District & Sessions Judge, Ranga Reddy District, at L.B.Nagar.

(2.) The revision petitioner is the plaintiff and the respondents are the defendants in the suit. The suit is filed for specific performance of an agreement of sale. Respondent Nos. 1 and 2 filed the present I.A. under Section 65 of the Indian Evidence Act to receive Photostat copy of the agreement of sale dated 22.06.2000 as secondary evidence. After the enquiry, the trial Court allowed the I.A. holding that respondent Nos.1 and 2 can be permitted to mark Photostat copy of the agreement of sale only to show that it is not signed by respondent No.3. Aggrieved thereby, this C.R.P. has been filed by the revision petitioner.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondents and perused the material available on record.