RAM PRASAD AND OTHERS Vs. SONKALIYA AND OTHERS

JUDGEMENT

(1.) - Heard on admission.

(2.) The petitioners by way of instant petition are assailing the order dated 18.08.2017 (Annexure P-8) passed in Civil Suit No.18-A/2010 by the 1st, Civil Judge, Class-1, Deosar, District Singrauli whereby the application filed by the petitioners under Order 8, Rule 1 of CPC has been rejected.

(3.) Learned counsel for the petitioners submits that the petitioners have moved the said application before the Trial Court for exhibiting the photocopy of the documents. He further submits that the application has been rejected by the trial Court on the ground that photocopy cannot be exhibited. It is also canvassed that the Trial Court itself sent the original documents before the Collector for impounding, which were not received back. Thus, in the absence of original documents, the petitioners sought the photocopy of the documents to be exhibited. However, the same could not have been denied by the Trial Court treating the same as secondary evidence.