MANAS KUMAR DAS Vs. SOMENATH KUSARI

JUDGEMENT

(1.) Plaintiffs/ opposite party filed the suit for declaration with a prayer for declaring the Deed of Gift dtd. 4/1/2018 executed in favour of defendant no. 1/petitioner herein, vitiated by fraud under inference, misrepresentation and under coercion.

(2.) Plaintiff filed an application under Order 11 Rule 12 and 14 of the Code of Civil Procedure (for short CPC) requesting the Court to order the defendant no.1 to make discovery on oath of documents relating to medical documents in respect of executor of the Gift Deed , Smt. Bhakti Kusari (since deceased).

(3.) The Trial Court allowed the application directing defendant no. 1 to produce on oath the medical documents of Smt. Bhakti Kusari (since deceased) for discovery, inspection.