Punjab-Haryana High Court
Dr. S.P. Arora vs Satbir Singh on 17 February, 2009
Author: K. Kannan
Bench: K. Kannan
Civil Revision No.2629 of 2006 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.2629 of 2006 (O&M)
Date of decision: 17.02.2009
Dr. S.P. Arora .............. Petitioner
Vs.
Satbir Singh ............Respondent
Present: Mr. V.K. Kaushal, Advocate
for Mr. B.R. Mahajan, Advocate
for the petitioner.
Sh. L.M. Gulati, Advocate
for the respondent.
CORAM: HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see
the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
-.-
K.KANNAN, J.(ORAL)
1. The petition seeking "de-exhibition" of certain documents filed by the landlord was allowed and the aggrieved party is the revision petition before this Court.
2. The documents which were sought to be tendered in evidence and which had been filed in Court were certified copies of certain sale deeds, power of attorney and site plan. The Court rejected them saying that no permission had been obtained to lead secondary evidence and the original documents themselves had not been exhibited and hence, the documents could not be, therefore, taken as exhibits. In my view, such a procedure is not contemplated though it can be a matter of practice obtaining in some Courts. The Evidence Act contains procedure for reception of secondary evidence under Civil Revision No.2629 of 2006 (O&M) -2- Section 65 of the Indian Evidence Act. The said Section details several circumstances when secondary evidence could be adduced. By the very nature of things, the offer of a party to give proof of the facts through secondary evidence is a matter of evidence and not a matter of essential pleading. Although it could still be stated that evidence without a pleading may not be possible but the circumstances detailing the reception of secondary evidence itself may not be strictly a matter of pleading. The offer by a party to tender secondary evidence could be at best impeached in the cross- examination by a party aggrieved by reception of such secondary evidence. The Court, which examines the case shall decide if it is appropriate to rely on secondary evidence and that any of the circumstances contemplated under Section 65 are complied with and if, on the other hand, by the examination of the quality of evidence, the Court finds that circumstances providing for secondary evidence are not satisfied, the Court shall be at liberty to eschew secondary evidence.
3. In this case, the order de-exhibiting documents on the ground that no permission had been previously sought for can not stand the scrutiny of law. The Hon'ble Supreme Court in Bipin Shantilal Panchal Vs. State of Gujarat (2001) 3 SCC 1 had particularly castigated the practice of stalling proceedings at the time of trial by taking objections relating to the reception of documents. The Hon'ble Supreme Court would characterize it as an archaic practice to invite a ruling of the Court regarding the admissibility of a document. Though the decision was rendered while addressing a case Civil Revision No.2629 of 2006 (O&M) -3- under Code of Criminal Procedure, the case has been followed in several decisions in civil cases also. Dynamics of the procedure that address the malady of delays during trial have resulted in an approach, which would allow proceedings to go without any obstruction. The reception of the documents and the attempt of a party to exhibit them could not have been thrown out at the threshold even before the party tenders evidence regarding the admissibility of the same.
4. The order passed by the Court below is wholly erroneous and is set aside. The civil revision petition is allowed and the petitioner shall be permitted to tender the documents in evidence in the manner outlined above.
(K. KANNAN) JUDGE February 17, 2009 Pankaj*