K. Narayanappa vs S.A. Damodar

T.N. Vallinayagam, J.

This revision is filed against the order dated 31.3.1997 passed by the Judge, Court of Small Causes (SCCH.5), Bangalore, permitting the petitioner in H.R.C. No. 1212 of 1994 to produce documents and recalling P.W.1 for further evidence.

The contentions taken by the Learned Counsel for the petitioner are:

(1) His objections to recalling P.W.1 and production of documents were not at all considered by the Court below;

(2) The order of the Court below does not satisfy the requirements of Order XVIII Rule 17A of the Code of Civil Procedure;

(3) The provisions of Section 151 of the CPC could not have been invoked; and

(4) When arguments are over, documents cannot be produced.

I have given the Learned Counsel for the petitioner sufficient opportunity to explain the prejudice that may be caused to his client if the petitioner in H.R.C. No. 1212 of the 1994 is permitted to produce documents and if P.W.1 is recalled for further evidence. He is not able to convince me as to what prejudice will be caused to his client if further evidence is adduced by P.W.1 and documents are produced.

In any proceedings evidence is more important and nobody should be shut off or prevented from producing documents at his command. It is open to the other party to cross-examine and prove that the evidence adduced is not believable and not reliable. In respect of the documents also it is open to the other party to question the genuineness and validity, of the documents and their relevancy to the issue involved. The parties cannot be prevented or their request to produce documents cannot be nipped in the bud. I am not able to find any merit in the contentions raised by the Learned Counsel for the petitioner and I am satisfied that the order passed by the Court below is correct and does not call for interference by this Court.

House Rent Revision Petition is dismissed.