TILAK RAJ Vs. SARLA DEVI

JUDGEMENT

(1.) IN this petition, filed under Article 227 of the Constitution of India, petitioner, who is plaintiff before the Court below, has assailed the order dated 27.11.2013, passed by Civil Judge (Junior Division), Court No. IV, Una in CMA in Civil Suit No. 15 of 2009, titled as Tilak Raj v. Smt. Sarla Devi, allowing the respondent's (defendant herein) application for placing on record document (Audio Cassette).

(2.) PLAINTIFF filed a suit for recovery of arrears of rent. During the course of trial, plaintiff denied having received the suit amount. According to the defendant, plaintiff had admitted receipt thereof, which conversion was tape -recorded. In this backdrop, defendant filed an application, seeking permission of the Court to place on record certain documents. Trial Court has allowed the same.

(3.) TRIAL Court has simply allowed the document to be placed on record, under the provisions of Order 8 Rule 1A of the Code of Civil Procedure.