ZUTTI ENGINEERING SOLUTIONS PVT. LTD. Vs. M. VIGNESH

JUDGEMENT

(1.) This Revision is filed assailing the order dt.16.03.2018 in I.A.No.239 of 2017 in O.S.No.3068 of 2015 of the II Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioner herein is the plaintiff in the above suit. He filed the said suit for recovery of money and damages against the respondent, who was a former employee of the petitioner.

(3.) After written statement was filed by the respondent and trial commenced, petitioner filed affidavit in lieu of Chiefexamination of PW1 and sought permission of the Court under Section 65/65B of the Evidence Act, 1872 (for short 'the Act') to mark photo copies of the following documents: