DROPADI Vs. MAHAGRAHA BHAGWAT SINGH

JUDGEMENT

(1.) This revision petition has been filed against the order of the learned Addl. District Judge, Udaipur dated 29/08/1981 by which he has rejected the defendant-petitioner application moved under Section 65, Evidence Act for the production of secondary evidence in respect of certain documents. By this order, the learned Addl. District Judge, Udaipur also dismissed the defendant-petitioners' application moved under Order 13, Rule 10, C.P.C.

(2.) Learned counsel for the defendant-petitioners contends that the learned trial Court has acted with material irregularity and illegality in the exercise of its jurisdiction in rejecting the application seeking permission for producing secondary evidence.

(3.) Learned counsel for the non-petitioners duly supports the order under challenge.