RAMESHWAR Vs. GURWARI BAI

JUDGEMENT

(1.) Heard on application filed under Order 41 Rule 27 of the Code of Civil Procedure, 1908.

(2.) By this application, the appellants seek to file certified copy of the award and objection made by the respondent before the Land Acquisition Officer (Annexure A/5).

(3.) To decide the aforesaid application, Order 41 Rule 27 of the Code of Civil Procedure may be read as under: