REKHA KUNDU Vs. JHUMA AICH

JUDGEMENT

(1.) The petitioners before this Court are the plaintiffs in an eviction suit and are aggrieved by the Order dtd. 9/5/2024 passed by Learned Civil Judge (Junior Division) Additional Court at Asansol Paschim Bardhaman in Title Suit No. 130 of 2023. The petitioners being aggrieved by the Order dtd. 9/5/2024 passed by the Learned Trial Court in rejecting the petition under Order XI Rule 15 read with Sec. 151 of the Code of Civil Procedure filed by petitioner no-2 has come up with the application under Article 227 of the Constitution of India.

(2.) The case of the petitioners in the application under Order XI Rule 15 of the Code of Civil Procedure may be summed up thus:

(3.) The petitioner no-2 prayed for an order prohibiting the defendant/opposite party to put any of those documents in evidence which he failed to produce after service of notice in terms of Order 11 Rule 15 of the Code of Civil Procedure.