NAGAMANI Vs. BALAMANI

JUDGEMENT

(1.) Being aggrieved by the order of the learned II Additional Senior Civil Judge, Mahabubnagar in O.S.No.54 of 2010 dtd. 10/12/2021 whereunder the objection raised by the plaintiff in the said suit for marking the documents tendered by the defendants during the course of trial was sustained denying opportunity to the defendants therein for marking the documents sought to be exhibited, the defendants in the said suit preferred this revision under Article 227 of the Constitution of India.

(2.) As could be seen from the material documents filed before this Court, the petitioner herein are the defendants in O.S.No.54 of 2010 and the respondents herein are the plaintiffs therein. During the course of trial when the petitioners herein sought to produce an unregistered, but impounded document and mark the same on their behalf, the respondents/plaintiffs raised objection about the admissibility of the document.

(3.) Learned trial Court having heard both parties held that the objection raised by the respondents/plaintiff about the admissibility of the document dtd. 14/5/1978 is valid, thereby rejected to receive the document into evidence.