UNION OF INDIA Vs. KATHI BEWA

JUDGEMENT

(1.) THIS civil revision at the instance of some of the defendants is directed against the order of the trial Court admitting certain documents as evidence.

(2.) LEARNED counsel appearing for the petitioners has submitted that the documents are inadmissible and cannot be utilised for any purpose and, as such, the trial Court has committed material irregularity in exercise of its jurisdiction by admitting such documents.

(3.) BY merely, admitting certain documents it cannot be said that any right of the parties has been determined, or there has been failure of justice or any irreparable injury would be caused. In spite of the fact that the documents have been marked as exhibits, it would be open to the defendants to raise any contention relating to inadmissibility of such documents on any permissible ground before the trial Court and if the ultimate decision in the suit goes against the defendants, they can challenge such conclusion in appeal by taking recourse to Section 105 C.P.C. In such view of the matter. I do not entertain this Civil Revision. It is made clear that no opinion has been expressed regarding the tenability of the contentions raised by the petitioners. There will be no order as to costs.