ANISUR RAHMAN Vs. SAFIUR RAHAMAN

JUDGEMENT

(1.) This application is at the instance of the defendant No.1 and is directed against the order dated August 16, 2010 passed by- the learned Judge (Senior Division), Chinsurah, District - Hooghly in Title Suit No.274 of 1996.

(2.) The short fact necessary for the purpose of disposal of this application is that the plaintiffs/opposite parties herein instituted a suit for declaration, partition and permanent injunction. In that suit, the defendant No.1 entered appearance and he is contesting the said suit by denying the material allegations placed in the plaint. Both the parties adduced evidence. Thereafter, the suit was fixed for hearing argument over the suit. When hearing of argument on behalf of both the parties was almost complete, at that time, the plaintiffs filed an application for marking a certain document as exhibit. That application was allowed by the learned Trial Judge by the impugned order. Being aggrieved, this application has been preferred.

(3.) Now, the point for consideration is whether the impugned order should be sustained.