AMAL CHANDRA RANA Vs. ASOKE KR GUCHHAIT

JUDGEMENT

(1.) This Civil Revision is directed against the order Being No. 150 dated 13.05.2010 passed in T.S. No. 48 of 1982 by learned Civil Judge, Junior Division, Haldia.

(2.) The petitioner filed a suit being T.S. No. 48 of 1982 as plaintiff before learned Court below against the opposite party for specific performance of contract. The examination of witnesses adduced by the parties have concluded on 23.03.2010. The defendant/opposite parties filed an application praying for marking exhibit, as alleged carbon copy of ' Salisnama' dated 22.12.1991.

(3.) The learned Trial Court after hearing both sides has been pleased to allow the prayer for the opposite parties/defendant directing for marking exhibit the alleged document as a secondary evident.