ANANDAPU SRINIVAS Vs. BOINAPALLY RANI

JUDGEMENT

(1.) The Civil Revision Petition No. 1953 of 2021 is filed against the order passed in I.A. No. 205 of 2019 in O.S. No. 274 of 2012, dtd. 6/5/2021 on the file of the VII Addl. Junior Civil Judge at Warangal. The I.A. is filed to permit him to lead evidence recorded through electronic media by condoning the delay.

(2.) All the three interlocutory applications were dismissed by the trial Court against which the Civil Revision Petitions are preferred. Petitioner herein mainly contended that he recorded the conversations between the parties and intended to file the vediographs on the advice of the counsel. The said conversation was admitted by DW-2 but the trial Court dismissed the application as it was recorded during the pendency of the suit. It was observed by the trial Court that the documents sought for to receive under electronic media evidence, there is no authentication for the same as contemplated under Sec. 65-B of Indian Evidence Act.

(3.) Now it is for the Court to see whether the C.R.Ps are to be allowed or not.