SMT. KAMLA DEVI Vs. SMT. VANDANA SONI

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India assails the interlocutory order dated 4.2.2015 passed in Case No. 10-A/2014 whereby the application u/S. 65 of the Evidence Act preferred by the defendant/petitioner herein dated 7.1.2015 for admitting in evidence the photocopy of unregistered agreement to sell dated 12.6.2013 has been rejected.

(2.) Learned counsel for the rival parties are heard.

(3.) This court need not go into the prolixity of the merits of the matter involved in the suit in view of the reasons assigned by the trial court in passing the impugned order.