GOURA CHANDRA SUBUDHI Vs. SATYANARAYAN AGARWALLA AND ORS.

JUDGEMENT

(1.) DEFENDANT No. 1 is the Petitioner against an order of the trial court permitting the Plaintiff to take back some of the documents inspite objection of the Defendant that same are likely mutilated if returned.

(2.) ON 12 -4 -1983, a Plaintiff field an application for taking back the documents to the field before the Wealth Tax Officer, Phulbani. The learned Advocate for the Defendant -Petitioner objected to the same alleging that purpose of taking return is with ulterior motive for manipulation. The trial court directed return of the documents on the ground that the same were taken to be produced before the Wealth Tax Officer.

(3.) IN the result, the civil revision is allowed. The impugned order is vacated . The Plaintiff is given liberty to file fresh application before the trial court for return of documents if they would be necessary. There shall be no order as to costs.