MANINDRA NATH BASAK Vs. RAMCHANDRA RANA

JUDGEMENT

(1.) The present revisional application is directed against the order dated 31st March, 2007 passed by learned Additional District Judge, Contai in Civil Revision Case No. 7 of 2001 confirming the order dated 25th April, 2001 passed by learned Civil Judge (Junior Division), 2nd Court, Contai in T. S. 91 of 1991.

(2.) By the said order dated 25th April, 2001, the learned Civil Judge (Junior Division), 2nd Court, Contai has refused to admit the evidence of agreement between the parties as exhibits as prayed for by the defendant/tenant on the grounds of non-registration. Said order was confirmed by the learned Additional District Judge, Contai in Civil Revision No. 7 of 2001, by order dated 31st March, 2007, which is now assailed.

(3.) Learned lawyer for the petitioner has submitted that the said instrument is an agreement and does not require any registration by its admission into evidence and the Court below has wrongly refused to admit it as an exhibit. So the said order is liable to be set aside.