SANTOSH KUMAR GUPTA Vs. JAY PRAKASH AGRAWAL

JUDGEMENT

(1.) This revision by the defendant is directed against the order dated 20-2-2002 passed by the Additional Civil Judge, Class I, Raigarh in Civil Suit No. 83-A/2002, rejecting petitioners' application to decide the question of the admissibility of certain documents adduced by the plaintiff during the course of his examination before the suit is disposed of.

(2.) During his examination-in-chief, certain documents were produced by the plaintiff when they were sought to be brought on record, objection regarding the admissibil-ity of these documents was raised. The Court put exhibit marks on the documents with an endorsement and recorded that the objection/question of admissibility shall be decided at the time of passing of the judgment. Aggrieved therewith the petitioners moved an application with a prayer to consider the question of admissibility at the stage of objection. The rejection of this application has given rise to this revision petition.

(3.) The contention on behalf of the petitioner is that the objections are required to be considered and decided when they are raised. On the other hand, it is the contention of respondent that as these documents have been taken on record and marked subject to objection no error can said to have been committed by the Court because the objection of the defendant cannot be said to have been overruled.